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[Cites 0, Cited by 0] [Section 212] [Entire Act]

State of Uttar Pradesh - Subsection

Section 212(3) in The U.P. Municipalities Act, 1916

(3)If any street has been levelled, paved, metalled, flagged, channelled, sewered, drained, conserved and lighted under the provisions of the preceding sub-sections, such street shall, on the requisition of not less than three-fourths of the owners thereof, be declared a public street.