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[Cites 0, Cited by 0] [Section 7(2A)] [Section 7] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7(2A)(d) in The U.P. (Regulation Of Building Operations) Act, 1958

(d)that the proposed building would be an encroachment upon any public premises as defined in the Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972;