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[Cites 0, Cited by 0] [Section 106BP] [Entire Act]

State of Uttarakhand - Subsection

Section 106BP(2) in Uttarakhand Panchayati Raj Act, 2016

(2)Upon failure of a person to whom notice is issued under sub-section (1) to comply therewith, it shall be lawful for the Zila Panchayat to require by further notice the demolition of the building or room.