Section 298(2)(i) in The U.P. Municipalities Act, 1916

[Cites 0, Cited by 0] [Section 298(2)] [Section 298] [Entire Act]

State of Uttar Pradesh - Subsection

Section 298(2)(i) in The U.P. Municipalities Act, 1916

(i)regulating, in any manner not specifically provided for in this Act, the erection of any enclosure, wall, fence, tent awning or other structure, of whatsoever kind or nature, on any land within the limits of the [municipal area] [Substituted by U.P. Act No. 12 of 1994.].

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State of Uttar Pradesh - Subsection

Section 298(2)(i) in The U.P. Municipalities Act, 1916