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[Cites 0, Cited by 0] [Section 36(5)] [Section 36] [Entire Act]

State of Gujarat - Subsection

Section 36(5)(a) in The Gujarat Town Planning and Urban Development Act, 1976

(a)prosecute the owner for not complying with the notice and, where the notice requires the discontinuance of any use of land or building any other person also who uses the land or building or causes or permits the land or building to be used in contravention of the notice; and