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[Cites 0, Cited by 0] [Section 417] [Entire Act]

State of Gujarat - Subsection

Section 417(1) in The Gujarat Provincial Municipal Corporations Act, 1949

(1)If the owner of any building or land is prevented by the occupier thereof from complying with any provision of this Act or of any such rule, regulation or bye-law or with any requisition made under this Act or under any such rule, regulation or bye-law in respect of such building or land, the owner may, apply to the Judge.