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

State of Gujarat - Subsection

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

(k)Power, with the previous permission in each case of a Magistrate exercising not less than second class powers to destroy any insanitary huts or sheds in which there is reason to believe that persons have been suffering from a dangerous disease.