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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Uttarakhand - Subsection

Section 16(1) in Uttarakhand Fire and Emergency Service, Fire Prevention and Fire Safety Act, 2016

(1)Where, on receipt of a report from the nominated authority, it appears to the District Magistrate that the condition of any building or premises is dangerous to life of property, require the person in possession or occupation of such building or premises to remove themselves from such building or premises forthwith.