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[Cites 0, Cited by 0] [Section 388A] [Entire Act]

State of Gujarat - Subsection

Section 388A(2) in The Gujarat Provincial Municipal Corporations Act, 1949

(2)The Commissioner may, after giving 15 clear days notice to the persons evicted under sub-section (1), remove or cause to be removed or dispose of by public auction any property remaining in such building.