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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(c) in The Public Premises (Eviction Of Unauthorised Occupants) Act, 1971

(c)the demolition of any building or other structure made, or ordered to be made, under section 5B, or
(cc)the sealing of any erection or work or of any public premises under section 5C, or