Section 2(19)(b) in The U.P. Municipalities Act, 1916

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State of Uttar Pradesh - Subsection

Section 2(19)(b) in The U.P. Municipalities Act, 1916

(b)which with the consent, express or implied, of the owner of the land comprising the street has been levelled, paved, metalled, channelled severed or repaired out of the municipal or other public funds:

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State of Uttar Pradesh - Subsection

Section 2(19)(b) in The U.P. Municipalities Act, 1916