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[Cites 0, Cited by 1] [Section 268] [Entire Act]

State of Maharashtra - Subsection

Section 268(6) in The Maharashtra Municipal Corporations Act, 1949

(6)The Commissioner shall, on the application of any person who has vacated any premises in pursuance of a notice under sub-section (1), reinstate such person in the premises On the withdrawal of such notice, unless it is in his opinion impracticable to restore substantially the same terms of occupation by reason Of any structural alteration or demolition.