Section 37(6)(b) in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973

[Cites 0, Cited by 0] [Section 37(6)] [Section 37] [Entire Act]

State of Chattisgarh - Subsection

Section 37(6)(b) in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973

(b)where the notice required the demolition or any alteration of any building or works or carrying out of any building or other operations itself cause the restorations of the land to its condition before the development took place and secure compliance with the condition of the permission or with the permission as modified by taking such steps as the Director may consider necessary, including demolition or alteration of any building or works or carrying out of any building or other operations, and recover the amount of any expenses incurred by him in this behalf from the owner as arrears of land revenue.

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State of Chattisgarh - Subsection

Section 37(6)(b) in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973