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[Cites 0, Cited by 0] [Section 333] [Entire Act]

State of Uttar Pradesh - Subsection

Section 333(2) in Uttar Pradesh Municipal Corporation Act, 1959

(2)If such erection or execution is not stopped forthwith the Municipal Commissioner may direct that any person directing or carrying on such erection or execution shall be removed from such premises by any police officer and may cause such steps to be taken as he may consider necessary to prevent the re-entry of such person on the premises without his permission.