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[Cites 0, Cited by 2] [Section 176(3)] [Section 176] [Entire Act]

State of Gujarat - Subsection

Section 176(3)(b) in The Gujarat Municipalities Act, 1963

(b)Any such owner or occupier putting up any projection as aforesaid without such permission or in contravention of such permission or orders, shall be punished with fine which may extend to one hundred rupees; and if any such owner or occupier fails to remove any projection in respect of which he has been convicted under this section, he shall be punished with further fine which may extend to ten rupees for each day on which such failure or neglect continues.