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[Cites 0, Cited by 0] [Section 193(3)] [Section 193] [Entire Act]

State of Maharashtra - Subsection

Section 193(3)(a) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(a)occupies or permits to be occupied any such building or part thereof affected by such construction without giving any notice as required under sub­section (1) or in contravention of the provisions of sub-section (2); or