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[Cites 0, Cited by 0] [Section 219(2)] [Section 219] [Entire Act]

State of Gujarat - Subsection

Section 219(2)(b) in The Gujarat Municipalities Act, 1963

(b)power by municipal or other agency to pull down or remove such building or block, or to execute such works or to take such action as aforesaid if the persons addressed in the said notice neglect so to do within the time specified therein;