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State of Uttar Pradesh - Section

Section 183 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

183. Power to remove encroachments and projections over streets and drainserted.

- The Kshettra Panchayat may, by notice, require the owner or occupier of a building to remove, or to alter a projection or structure overhanging, projecting into or encroaching on a street, or into, on or over any drain, sewer or aqueduct therein:Provided that in the case of any such projection or structure lawfully in existence on or before the commencement of this Act, the Kshettra Panchayat shall make compensation for any damage caused by the removal or alteration, which shall not exceed three times the cost of erection and demolition.