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[Cites 0, Cited by 0] [Section 53(1)] [Section 53] [Entire Act]

State of Maharashtra - Subsection

Section 53(1)(c) in The Maharashtra Village Panchayats Act, 1959

(c)without written permission given to the owner or occupier of a building by a panchayat, puts up, so as to protect from an upper storey thereof, any verandah, balcony, room or other structure or thing.