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[Cites 0, Cited by 3] [Section 267] [Entire Act]

State of Gujarat - Subsection

Section 267(1) in The Gujarat Provincial Municipal Corporations Act, 1949

(1)If the Commissioner is satisfied that the erection of any building or the execution of any such work as is described in section 254 has been unlawfully commenced or is being unlawfully carried on upon any premises, he may, by written notice, require the person, directing or carrying on such erection or execution to stop the same forthwith.