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[Cites 0, Cited by 0] [Section 197(1)] [Section 197] [Entire Act]

Union of India - Subsection

Section 197(1)(b) in The Manipur Municipalities Act,1994.

(b)by a notice from the Nagar Panchayat or Council under section 112 requiring a road to be drained, levelled, paved, flagged, metalled, or provided with proper means of lighting or under section 129 requiring the alteration or demolition of a building ; or