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[Cites 0, Cited by 0] [Section 212] [Entire Act]

State of Maharashtra - Subsection

Section 212(3) in The Maharashtra Municipal Corporations Act, 1949

(3)If within such period the owner of such building fails to pull down such building or any part thereof coming within the said line, the Commissioner may pull down the same and all the expenses incurred in so doing shall be paid by the owner.