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[Cites 0, Cited by 1] [Section 197] [Entire Act]

State of Uttar Pradesh - Subsection

Section 197(1) in The U.P. Municipalities Act, 1916

(1)The occupier of a house or building affected by a notice issued under clause (a) of Section 196 may at any time after the issue thereof, apply to the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] to exclude that house or building from the notice.