Section 184(1)(a) in The Gujarat Provincial Municipal Corporations Act, 1949

[Cites 0, Cited by 0] [Section 184(1)] [Section 184] [Entire Act]

State of Gujarat - Subsection

Section 184(1)(a) in The Gujarat Provincial Municipal Corporations Act, 1949

(a)by written notice require the owner of the premises or the several owners of the respective premises in which the drain, ventilation-shaft or pipe, cess-pool, house-gully, water-closet, privy, latrine, urinal or bathing or washing place is situated or for the benefit of which the same has been constructed, erected or set up,-

(i)to close or remove the same or any encroachment thereupon or, subject to the proviso to clause (c) of sub-section (1) of section 186, to remove any projection over the same; or

(ii)to renew, repair, cover,, recover, trap, ventilate, flush, pave and pitch or take such other order to keep the same in working condition by effecting such other works as he shall think fit to direct and to fill in, reinstate and make good the ground, building or thing opened, broken up or removed for the purpose to such inspection and examination; and

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State of Gujarat - Subsection

Section 184(1)(a) in The Gujarat Provincial Municipal Corporations Act, 1949