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[Cites 0, Cited by 1] [Section 185(1)] [Section 185] [Entire Act]

State of Gujarat - Subsection

Section 185(1)(a) in The Gujarat Municipalities Act, 1963

(a)shall have built or set up, or shall build or set up, any wall, or any fence, rail, post, stall, verandah, platform, plinth, step or any projecting structure or thing or other encroachment or obstruction, or