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[Cites 0, Cited by 0] [Section 288] [Entire Act]

State of Maharashtra - Subsection

Section 288(5) in The City of Nagpur Corporation Act, 1948

(5)If the [Commissioner] is of the opinion that the building cannot be rendered fit for human habitation or occupation, he may, with the previous approval of the [Standing Committee], by a notice in writing call upon the owner to demolish it within a period of thirty days from the receipt of such notice or such longer period as the [Commissioner] may specify.