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[Cites 0, Cited by 0] [Section 186(1)] [Section 186] [Entire Act]

State of Gujarat - Subsection

Section 186(1)(b) in The Gujarat Provincial Municipal Corporations Act, 1949

(b)without the written permission of the Commissioner, renew, rebuild or unstop any drain, ventilation-shaft or pipe, cesspool, water-closet, privy, latrine or urinal or bathing or washing place, or any fitting or appliance, which has been or has been ordered to be, discontinued, demolished or stopped up under any of the provisions of this Act or the rules or bye-laws;