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[Cites 0, Cited by 0] [Section 288] [Entire Act]

State of Uttar Pradesh - Subsection

Section 288(3) in Uttar Pradesh Municipal Corporation Act, 1959

(3)If such person shall fail to show cause to the satisfaction of the Municipal Commissioner why such street or building should not be so altered, demolished or removed or why such land should not be so restored, the Municipal Commissioner may cause the work of alteration, demolition, removal or restoration to be carried out and the expenses thereof shall be paid by the said person.