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[Cites 0, Cited by 0] [Section 394] [Entire Act]

State of Uttar Pradesh - Subsection

Section 394(1) in Uttar Pradesh Municipal Corporation Act, 1959

(1)As soon as a demolition order under Section 393 has become operative, the owner of the building shall demolish it within the time limited in that behalf by the order, and if the building is not demolished within that time the Municipal Commissioner may take measures to demolish the building and sell the materials thereof.