Section 219(2)(c) in The Gujarat Municipalities Act, 1963

[Cites 0, Cited by 0] [Section 219(2)] [Section 219] [Entire Act]

State of Gujarat - Subsection

Section 219(2)(c) in The Gujarat Municipalities Act, 1963

(c)power, subject to a right of appeal to the [Director] [This word was substituted for the words 'Development Commissioner' by Gujarat 6 of 1965, section 5.] whose decision shall be conclusive, to prohibit, by written notice addressed to the owners and occupiers of any site or space hereinafter descried and by general notice published in the manner provided in sub-section (3) of section 226, the erection of any building or of any building exceeding such dimensions as may be specified in such notice:-

(i)on the site of any building which has, in whole or in part, under the provisions of this section, been pulled down, or

(ii)on any space not occupied by buildings, whether such space is private property or not and whether it is enclosed or not, if the municipality considers that in order to prevent such risk as aforesaid, such site or space should not be built upon in whole or in part; and either to acquire such site or space or to prescribe such conditions as may be deemed necessary as to the use which the owner or occupier may make or permit to make thereof:

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State of Gujarat - Subsection

Section 219(2)(c) in The Gujarat Municipalities Act, 1963