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[Cites 0, Cited by 0] [Section 281] [Entire Act]

State of Uttar Pradesh - Subsection

Section 281(3) in Uttar Pradesh Municipal Corporation Act, 1959

(3)If within the period specified in the notice under sub-section (2) the owner of such building fails to pull down the building or any part thereof coming within the said line, the Municipal Commissioner may pull down the same and recover all the expenses incurred in so doing from the owner.