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[Cites 0, Cited by 0] [Section 216] [Entire Act]

State of Uttar Pradesh - Subsection

Section 216(2) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

(2)Upon failure of a person to whom notice is issued under sub-section (1) to comply therewith, it shall be lawful for the Zila Panchayat to require by further notice the demolition of the building or room.