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[Cites 0, Cited by 0] [Section 114] [Entire Act]

State of Uttar Pradesh - Subsection

Section 114(i) in Uttar Pradesh Municipal Corporation Act, 1959

(i)erection, where there are no natural boundary marks, of substantial boundary marks of such description and in such a position as shall be approved by the State Government defining the limits or any alteration in the limits of the City;