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[Cites 0, Cited by 0] [Section 478] [Entire Act]

State of Gujarat - Subsection

Section 478(2) in The Gujarat Provincial Municipal Corporations Act, 1949

(2)If within the period specified in such written notice the requisitions contained therein are not carried out by the person or owner, as the case may be, the Commissioner may remove or alter such work or undo such thing and the expenses thereof shall be paid by such person or owner, as the case may be.Enforcement of Orders to Execute Works, Etc.