Section 147(1)(f) in The U.P. Municipalities Act, 1916

[Cites 0, Cited by 0] [Section 147(1)] [Section 147] [Entire Act]

State of Uttar Pradesh - Subsection

Section 147(1)(f) in The U.P. Municipalities Act, 1916

(f)by reducing, upon the application of the owner- or on satisfactory evidence that the owner is traceable and the need for reduction established, upon its own initiative, the valuation of any building which has been wholly or partly demolished or destroyed, or

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State of Uttar Pradesh - Subsection

Section 147(1)(f) in The U.P. Municipalities Act, 1916