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[Cites 0, Cited by 0] [Section 298(2)] [Section 298] [Entire Act]

State of Uttar Pradesh - Subsection

Section 298(2)(b) in The U.P. Municipalities Act, 1916

(b)declaring, with reference to clause (d) of sub-section (3) of Section 178, an alteration of any specific description to be a material alteration;