Section 298(2)(f) in The U.P. Municipalities Act, 1916

[Cites 0, Cited by 0] [Section 298(2)] [Section 298] [Entire Act]

State of Uttar Pradesh - Subsection

Section 298(2)(f) in The U.P. Municipalities Act, 1916

(f)prescribing the type or description of buildings which may or may not, and the purposes for which a building may or may not be erected in any prescribed area or areas;

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State of Uttar Pradesh - Subsection

Section 298(2)(f) in The U.P. Municipalities Act, 1916