Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 251(1)] [Section 251] [Entire Act]

State of Maharashtra - Subsection

Section 251(1)(ii) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(ii)power by municipal or other agency to pull down or remove such building or block, or to execute such works or to take such action as aforesaid, if the persons addressed in the said notice neglect so to do within the time specified therein