Section 263(1)(a) in The U.P. Municipalities Act, 1916

[Cites 0, Cited by 1] [Section 263(1)] [Section 263] [Entire Act]

State of Uttar Pradesh - Subsection

Section 263(1)(a) in The U.P. Municipalities Act, 1916

(a)to demolish or to repair in such manner as it deems necessary any building wall, bank or other structure, or anything, affixed thereto, or to remove any tree, belonging to such owner or in the possession of such occupier which appears to the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] to be in a ruinous condition or dangerous to persons or property; or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 263(1)(a) in The U.P. Municipalities Act, 1916