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[Cites 0, Cited by 0] [Section 438] [Entire Act]

State of Uttar Pradesh - Subsection

Section 438(4) in Uttar Pradesh Municipal Corporation Act, 1959

(4)When any premises are used in the manner described in clause (c) or (d) of sub-section (1) it shall be presumed, until the contrary is proved, that the owner or occupier of such premises, or both have permitted such use.