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[Cites 0, Cited by 0] [Section 106] [Entire Act]

State of Gujarat - Subsection

Section 106(3) in The Gujarat Panchayats Act, 1993

(3)Where a number or sub-number is put upon any premises or part thereof, under the orders of the panchayat in accordance with sub-section (1), the expenses of such work shall be payable by the owner of such premises or part thereof, as the case may be.