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[Cites 0, Cited by 0] [Section 210(4)] [Section 210] [Entire Act]

State of Gujarat - Subsection

Section 210(4)(a) in The Gujarat Provincial Municipal Corporations Act, 1949

(a)Subject to the provisions of sub-section (5), no person shall construct or reconstruct any portion of any building on land within the regular line of the street except with the written permission of the Commissioner and in accordance with the conditions, imposed therein and the Commissioner shall in every case in which he gives such permission, at the same time, report his reasons in writing to the Standing Committee.