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[Cites 0, Cited by 0] [Section 150(3)] [Section 150] [Entire Act]

State of Gujarat - Subsection

Section 150(3)(a) in The Gujarat Municipalities Act, 1963

(a)Except under the provisions of section 176 no person shall construct or reconstruct any portion of any building within the regular line of the public street without the permission of the Chief Officer under section 155.