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[Cites 0, Cited by 0] [Section 180] [Entire Act]

State of Uttar Pradesh - Subsection

Section 180(5) in The U.P. Municipalities Act, 1916

(5)[ No person shall commence any work of which notice has been given under Section 178 until sanction has been given or deemed to have been given under this section.] [Inserted by U.P. Act No. 2 of 1919.]