Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 307] [Entire Act] State of Uttar Pradesh - Subsection Section 307(3) in Uttar Pradesh Municipal Corporation Act, 1959 (3)The Municipal Commissioner may, by written notice, require the person aforesaid to remove any hoard or fence so put up.
