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[Cites 0, Cited by 5] [Section 267] [Entire Act]

State of Gujarat - Subsection

Section 267(2) in The Gujarat Provincial Municipal Corporations Act, 1949

(2)If such erection or execution is not stopped forthwith, the Commissioner may direct that any person directing or carrying on such erection or execution shall be removed from such premises by any police officer and may cause such steps to be taken as he may consider necessary to prevent the re-entry of such person on the premises without his permission.