Section 204(4)(iii) in The U.P. Municipalities Act, 1916

[Cites 0, Cited by 0] [Section 204(4)] [Section 204] [Entire Act]

State of Uttar Pradesh - Subsection

Section 204(4)(iii) in The U.P. Municipalities Act, 1916

(iii)if the proposed street is not designed so as to connect at least at one end with a public or a private street which is already connected with a public street.

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State of Uttar Pradesh - Subsection

Section 204(4)(iii) in The U.P. Municipalities Act, 1916