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[Cites 0, Cited by 1] [Section 5B] [Entire Act]

Union of India - Subsection

Section 5B(5) in The Public Premises (Eviction Of Unauthorised Occupants) Act, 1971

(5)Where an erection or work has been demolished, the estate officer may, by order, require the person concerned to pay the expenses of such demolition within such time, and in such number of instalments, as may be specified in the order.