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[Cites 0, Cited by 0] [Section 104(5)] [Section 104] [Entire Act]

State of Gujarat - Subsection

Section 104(5)(b) in The Gujarat Panchayats Act, 1993

(b)by written notice require such erection or re-erection to be altered or demolished, as it may deem necessary, and if the requirement under clause (b) is not complied with within the time fixed in the notice, the panchayat may cause the alteration or demolition to be carried out by its officers and all the expenses incurred by the panchayat therefor, shall be recoverable in the same manner as an amount claimed on account of any tax recoverable under Chapter X.