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[Cites 0, Cited by 0] [Section 351(1A)] [Section 351] [Entire Act]

State of Maharashtra - Subsection

Section 351(1A)(b) in The Mumbai Municipal Corporation Act, 1888

(b)shall require the said person on such day and at such time and place as shall be specified in such notice to attend personally, or by an agent duly authorized by him in that behalf, and show sufficient cause why such building or work shall not be removed, altered or pulled down.