Section 53(6)(b) in The Maharashtra Regional and Town Planning Act, 1966

[Cites 0, Cited by 1] [Section 53(6)] [Section 53] [Entire Act]

State of Maharashtra - Subsection

Section 53(6)(b) in The Maharashtra Regional and Town Planning Act, 1966

(b)where the notice requires the demolition or alteration of any building or works or carrying out of any building or other operations, itself cause the restoration of the land to its condition before the development took place and secure compliance with the conditions of the permission or with the permission as modified by taking such steps as the Planning Authority may consider necessary including demolition or alteration of any building or works or carrying out of any building or other operations; and recover the amount of any expenses incurred by it in this behalf from the owner as arrears of and revenue.

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State of Maharashtra - Subsection

Section 53(6)(b) in The Maharashtra Regional and Town Planning Act, 1966