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[Cites 0, Cited by 9] [Section 260(1)] [Section 260] [Entire Act]

State of Gujarat - Subsection

Section 260(1)(a) in The Gujarat Provincial Municipal Corporations Act, 1949

(a)by written notice, require the person who is erecting such building or executing such work or has erected such building or executed such work on or before such day as shall be specified in such notice, by a statement in writing subscribed by him or by an agent duly authorised by him in that behalf and addressed to the Commissioner, to show sufficient cause why such building or work shall not be removed, altered or pulled down, or