Section 92(5)(a) in Maharashtra Housing and Area Development Act, 1976

[Cites 0, Cited by 0] [Section 92(5)] [Section 92] [Entire Act]

State of Maharashtra - Subsection

Section 92(5)(a) in Maharashtra Housing and Area Development Act, 1976

(a)the Municipal Commissioner has under section 354 of the Corporation Act already issued a written notice before the date on which the provisions of this Chapter are brought into force in the area in which such building is situate requiring the owner or occupier thereof to pull down the building with a view to preventing all cause of danger therefrom, and such notice has not been complied with (except for purposes beyond his control) before the date aforesaid, or

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State of Maharashtra - Subsection

Section 92(5)(a) in Maharashtra Housing and Area Development Act, 1976