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[Cites 0, Cited by 0] [Section 129A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 129A(g) in The U.P. Municipalities Act, 1916

(g)residential buildings occupied by the owner of the building which is located in such area which has been included in the limit of municipal council, within five years or the facilities of roads, drinking water and street light provided in the area, whichever is earlier.]