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[Cites 0, Cited by 0] [Section 272] [Entire Act]

State of Uttar Pradesh - Subsection

Section 272(2) in Uttar Pradesh Municipal Corporation Act, 1959

(2)The State Government may after consulting the Corporation by notification withdraw any such street with the soil, sub-soil, and the side drains, footways, pavements, stones and other materials thereof from the control of the Corporation.