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[Cites 0, Cited by 0] [Section 392] [Entire Act]

State of Uttar Pradesh - Subsection

Section 392(2) in Uttar Pradesh Municipal Corporation Act, 1959

(2)In addition to serving a notice under this section on the owner of the building the Municipal Commissioner may serve a copy of the notice on any other person having an interest in the building or in the land on which such building has been erected, whether as mortgagee, lessee or otherwise.