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[Cites 0, Cited by 0] [Section 286(2)] [Section 286] [Entire Act]

State of Maharashtra - Subsection

Section 286(2)(d) in The City of Nagpur Corporation Act, 1948

(d)when the sanction has lapsed under section 279, the [Commissioner] may by notice require the owner or owners to alter or demolish the building within such reasonable time as the [Commissioner] may think fit.