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[Cites 0, Cited by 0] [Section 106BB(1)] [Section 106BB] [Entire Act]

State of Uttarakhand - Subsection

Section 106BB(1)(b) in Uttarakhand Panchayati Raj Act, 2016

(b)only to use, or allow to be used, the building or place for such purpose under such conditions or after such structural alterations as the Zila Panchayat imposes or prescribes in the notice with the object of rendering the use of the building or place for such purposes free from objection.