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[Cites 0, Cited by 0] [Section 265] [Entire Act]

State of Gujarat - Subsection

Section 265(4) in The Gujarat Provincial Municipal Corporations Act, 1949

(4)A report of every inspection made under sub-section (2) shall forthwith be submitted to the Commissioner by the person who carried it out and the Commissioner may take such action in respect of such building as he deems fit under this section or under any other provision of this Act if the owner fails to comply with the requirements of sub-section (3).