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[Cites 0, Cited by 0] [Section 187(8)] [Section 187] [Entire Act]

State of Chattisgarh - Subsection

Section 187(8)(a) in The Chhattisgarh Municipalities Act, 1961

(a)either to pull down or remove the work or if he so elects to effect such alterations therein as may be necessary to make it in conformity with the requirement as shown in the notice; or