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[Cites 0, Cited by 0] [Section 60] [Entire Act]

Bombay Presidency - Subsection

Section 60(2) in The Bombay Provincial Municipal Corporations Act, 1949

(2)If any person who is bound or required under sub-section (1) to vacate any premises fails to do so, the Commissioner may order such person to vacate such premises and may take such measures as will prevent him from remaining on or again entering on the premises.