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[Cites 0, Cited by 0] [Section 360(2)] [Section 360] [Entire Act]

State of Uttar Pradesh - Subsection

Section 360(2)(e) in Uttar Pradesh Municipal Corporation Act, 1959

(e)a statement of the arrangements made or proposed by the Corporation for the re-housing of persons likely to be displaced by the execution of the scheme, for whose re-housing provision is required.