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[Cites 0, Cited by 0] [Section 335(1)] [Section 335] [Entire Act]

State of Uttar Pradesh - Subsection

Section 335(1)(b) in Uttar Pradesh Municipal Corporation Act, 1959

(b)that in any localities specified in the notice there shall be allowed the construction of only detached or semi-detached buildings or both and that the land appurtenant to each such building shall be of an area not less than that specified in such notice;