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[Cites 0, Cited by 0] [Section 186(1)] [Section 186] [Entire Act]

State of Gujarat - Subsection

Section 186(1)(b) in The Gujarat Municipalities Act, 1963

(b)cause sufficient hoards or fences to be put up in order to separate the area where the work is to be carried on from the street, and shall maintain such hoard or fence standing and in good condition to the satisfaction of the Chief Officer during such time as the Chief Officer considers necessary for the public safety or convenience, and shall cause the same to be sufficiently lighted during the night, and shall remove the same when directed by the Chief Officer.