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[Cites 0, Cited by 0] [Section 214(2)] [Section 214] [Entire Act]

State of Gujarat - Subsection

Section 214(2)(e) in The Gujarat Municipalities Act, 1963

(e)Power to require by written notice the owner or occupier of any building or part of a building, or a person owning or in charge of any article therein, to cleanse or disinfect such building or part thereof or article, either at his own expense, or in case of poverty, of for other cause which the municipality, in the circumstances of the case considers, reasonable, at the expense of the municipality.