Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 36] [Entire Act]

State of Gujarat - Subsection

Section 36(2) in The Gujarat Town Planning and Urban Development Act, 1976

(2)The steps that may be specified in the notice under sub-section (1) may include the following, namely:-
(a)the demolition or alteration of any building or work;
(b)the carrying out on land of any building or other operations.