Section 324 in Uttar Pradesh Municipal Corporation Act, 1959
324. [ Erection of building or execution of work-how to be carried out. [See foot note 55 on p. 157]
- Every person intending to erect a new building or to execute any work referred to in Section 317 shall erect the building or execute the work in such manner, under such supervision, through such qualified agency and subject to such conditions and restrictions as may be provided therefor by the bye-laws.]
