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[Cites 0, Cited by 0] [Section 2(71)] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(71)(iii) in Uttar Pradesh Municipal Corporation Act, 1959

(iii)any representation which relates exclusively to the business of a railway administration as defined in the Indian Railway Act, 1890, and which is placed wholly upon or over any railway station yard, platform or station approach, or premises belonging to such railway administration, and which is also so placed that it could not fall into any street or public place;