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State of Uttar Pradesh - Section

Section 212A in The U.P. Municipalities Act, 1916

212A. Power of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] to control and regulate the construction of any building or street and drains beyond [Municipal area] [Substituted by U.P. Act No. 12 of 1994.].

- [Notwithstanding anything contained elsewhere in this Act, a] [Substituted by U.P. Act No. 26 of 1964.] [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may subject to such conditions and limitations as may be prescribed, control and regulate under this Chapter the construction of any building, street or drain, beyond the [limits of municipal area] [Substituted by U.P. Act No. 12 of 1994.] up to a distance of five miles.