Section 221(1)(s) in The Gujarat Municipalities Act, 1963

[Cites 0, Cited by 0] [Section 221(1)] [Section 221] [Entire Act]

State of Gujarat - Subsection

Section 221(1)(s) in The Gujarat Municipalities Act, 1963

(s)as a hair dressing salon or a barber's shop or a humam Khana, is or is likely to become by reason of such use and of its situation a nuisance to neighbourhood or is so used or is so situated as to likely to be dangerous to life, health or property, the executive committee may by written notice require the owner or occupier-

(i)at once to discontinue the use of or at once to desist from carrying out or allowing to be carried out the intention so to use, such building or place, or

(ii)to use it in such manner or after such structural alterations as the executive committee in such notice prescribes so that it may not become or may be no longer, a nuisance or dangerous.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Gujarat - Subsection

Section 221(1)(s) in The Gujarat Municipalities Act, 1963