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[Cites 0, Cited by 2] [Section 30(2)] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(2)(xxiii) in The Disaster Management Act, 2005

(xxiii)examine the construction in any area in the district and, if it is of the opinion that the standards for the prevention of disaster or mitigation laid down for such construction is not being or has not been followed, may direct the concerned authority to take such action as may be necessary to secure compliance of such standards;