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[Cites 0, Cited by 0] [Section 165(4)] [Section 165] [Entire Act]

State of Gujarat - Subsection

Section 165(4)(b) in The Gujarat Municipalities Act, 1963

(b)fill in, reinstate and make good at his own cost and with the least practicable delay the ground or any portion of any building or other construction opened, broken up or removed for the purpose of executing the said work; and