Report No. 138
Chapter V
Provisions in Municipal Acts
5.1. Provisions in Municipal Acts.-
The Commission notes that in many of the Municipal Acts, there is a provision for the removal of "articles" deposited in certain places, and for the removal of obstructions. Often, it is in exercise of the powers conferred by these provisions that the Municipal Corporation takes action, with or without notice, to remove the articles and obstructions and adopts other consequential measures to forcibly evict the occupants of the premises in question.
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