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[Cites 0, Cited by 0] [Section 376(1)] [Section 376] [Entire Act]

State of Gujarat - Subsection

Section 376(1)(d) in The Gujarat Provincial Municipal Corporations Act, 1949

(d)carry on, or allow to be carried on, in or upon any premises-
(i)any of the trades or operations connected with any trade specified in the rules,
(ii)any trade or operation which in the opinion of the Commissioner is dangerous to life or health or property, or likely to create a nuisance either from its nature, or by reason of the manner in which, or the conditions under which, the same is, or is proposed to be, carried on;