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[Cites 0, Cited by 0] [Section 258] [Entire Act]

State of Uttar Pradesh - Subsection

Section 258(3) in The U.P. Municipalities Act, 1916

(3)If the Magistrate decides that the material seized was stored in the house or building contrary to any direction made under Section 245 or the provision of any bye-law, he may pass an order confiscating the same.