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State of Uttar Pradesh - Section

Section 297 in Uttar Pradesh Municipal Corporation Act, 1959

297. Power to require trimming of hedges and trees.

- The Municipal Commissioner may, by notice, require the owner or occupier of any land to cut or trim the hedges growing thereon and bordering on a street, or any branches of trees growing thereon which overhang a street and obstruct the same or cause danger.