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State of Uttar Pradesh - Section

Section 332 in Uttar Pradesh Municipal Corporation Act, 1959

332. Dangerous opening in buildings.

- If it shall at any time appear to the Municipal Commissioner that any opening in any part of a building is so situated as to constitute a danger to human life, he may, by written notice, require that such opening shall be enclosed or protected by bars, grills or such other device to his satisfaction.Works unlawfully carried on