Section 12(1)(b) in The Himachal Pradesh Panchayati Raj Act, 1994

[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

(b)the owner of any wall or building which is deemed by the Gram Panchayat to be in any way dangerous, to remove or repair such wall or building;

Legal Document View