Section 217(1)(c) in The U.P. Municipalities Act, 1916

[Cites 0, Cited by 0] [Section 217(1)] [Section 217] [Entire Act]

State of Uttar Pradesh - Subsection

Section 217(1)(c) in The U.P. Municipalities Act, 1916

(c)require by a written notice the owner or occupier of any building to affix thereto a number plate or new number plate to a pattern approved by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] or itself cause a number or a new number to be affixed to or marked on any building.

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State of Uttar Pradesh - Subsection

Section 217(1)(c) in The U.P. Municipalities Act, 1916