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[Cites 0, Cited by 0] [Section 279(4)] [Section 279] [Entire Act]

State of Uttar Pradesh - Subsection

Section 279(4)(a) in Uttar Pradesh Municipal Corporation Act, 1959

(a)Subject to the provisions of sub-section (5) no person shall construct or reconstruct any portion of any building on and within the regular line of the street except with the written permission of the Municipal Commissioner and in accordance with the conditions imposed therein and the Municipal Commissioner shall in every case in which he gives such permission, at the same time, report his reasons in writing to the Executive Committee.