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[Cites 0, Cited by 0] [Section 179] [Entire Act]

State of Maharashtra - Subsection

Section 179(7) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(7)Every person to whom any permission is granted under sub-section (1) or (4) shall immediately after the removal of the erection made or thing placed or deposited restore and make good the street to the satisfaction of the Chief Officer.