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[Cites 0, Cited by 0] [Section 215(3)] [Section 215] [Entire Act]

State of Gujarat - Subsection

Section 215(3)(a) in The Gujarat Municipalities Act, 1963

(a)power to order, subject to the conditions-
(i)that the permission of a Taluka Magistrate shall be in each case first obtained, and
(ii)that accommodation for all persons to whom the order refers is available, or shall be provided, elsewhere, the evacuation of an infected building used as a dwelling or of any part thereof, or of any building so used adjacent to such building by the person or persons residing, whether habitually or temporarily, therein;