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

State of Uttarakhand - Subsection

Section 106H(d) in Uttarakhand Panchayati Raj Act, 2016

(d)the order is an order of refusal to sanction the re-erection of a building on the ground that it is unsuitable in plan or design to the locality or is intended for a purpose unsuitable to the locality, or contravenes a bye-laws.