Section 376A in The Gujarat Provincial Municipal Corporations Act, 1949
376A. [ Power to stop use of premises where such use is dangerous or causes nuisance. [Section 376-A was inserted by Bombay 34 of 1955, Section 2.]
- Wherever the Commissioner is of opinion that the use of any premises for any of the purposes specified in sub-section (1) of section 376 is dangerous to life, health or property or is causing a nuisance either from its nature or by reason of the manner in which or the conditions under which the use is made and such danger or nuisance should be immediately stopped, the Commissioner may, notwithstanding anything contained in section 376, require the owner or occupier of the premises to stop such danger or nuisance within such time specified in such requisition as the Commissioner considers reasonable, and in the event of the failure of the owner or occupier to comply with such requisition, the Commissioner may himself or by an officer subordinate to him cause such use to be stopped.]II Licences for Sale in Municipal Markets
