Section 158(1)(a) in The Manipur Municipalities Act,1994.

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Union of India - Subsection

Section 158(1)(a) in The Manipur Municipalities Act,1994.

(a)by notice require the person who has made the road, erected the structure or planted the tree, or the owner or occupier of the land on which, the road has been made, structure erected or tree planted, to remove or deal in any other way as the municipality thinks fit with the road, structure or tree or

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Union of India - Subsection

Section 158(1)(a) in The Manipur Municipalities Act,1994.