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[Cites 0, Cited by 0] [Section 348(1)] [Section 348] [Entire Act]

State of Uttar Pradesh - Subsection

Section 348(1)(b) in Uttar Pradesh Municipal Corporation Act, 1959

(b)[After the scheme has been notified under Section 363 no person shall, within the time-limit for its execution] [Substituted by U.P. Act 24 of 1972.] erect, re-erect, add to, or alter any building or wall so as to make the same project beyond the prescribed alignment of the street except with the written permission of the Corporation.