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[Cites 0, Cited by 0] [Section 180] [Entire Act]

State of Uttar Pradesh - Subsection

Section 180(2) in The U.P. Municipalities Act, 1916

(2)In the case of refusal to sanction under sub-section (1), the [Municipality] [Substituted by U.P Act No. 12 of 1994.] shall communicate in writing the reasons for such refusal to the person giving notice under Section 178.