Section 14(3)(ii) in The Himachal Pradesh Panchayati Raj Act, 1994

[Cites 0, Cited by 0] [Section 14(3)] [Section 14] [Entire Act]

State of Himachal Pradesh - Subsection

Section 14(3)(ii) in The Himachal Pradesh Panchayati Raj Act, 1994

(ii)directing that the work done or so much of the same as has been executed in contravention of the order passed under sub-section (1) shall be demolished or altered by the Gram Panchayat at the expense of the owner within such time as may be fixed by him:

Legal Document View

Unlock Advanced Research with PRISMAI

State of Himachal Pradesh - Subsection

Section 14(3)(ii) in The Himachal Pradesh Panchayati Raj Act, 1994