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[Cites 0, Cited by 0] [Section 202(1)] [Section 202] [Entire Act]

State of Uttar Pradesh - Subsection

Section 202(1)(b) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

(b)only to use, or allow to be used, the building or place for such purpose under such conditions or after such structural alterations as the Zila Panchayat imposes or prescribes in the notice with the object of rendering the use of the building or place for such purposes free from objection.