Section 221(2)(a) in The Bombay Provincial Municipal Corporations Act, 1949

[Cites 0, Cited by 0] [Section 221(2)] [Section 221] [Entire Act]

Bombay Presidency - Subsection

Section 221(2)(a) in The Bombay Provincial Municipal Corporations Act, 1949

(a)to show cause on or before such day as shall be specified in such notice by statement in writing subscribed by him in that behalf and addressed to the Commissioner, why the laying out, plotting, street or building contravening this section should not be altered to the satisfaction of the Commissioner, or, if that be in his opinion impracticable, why such street or building should not be demolished or removed or why the land should not be restored to the condition in which it was prior to the execution of the unauthorised work, or

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Bombay Presidency - Subsection

Section 221(2)(a) in The Bombay Provincial Municipal Corporations Act, 1949