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[Cites 0, Cited by 0] [Section 183] [Entire Act]

State of Uttar Pradesh - Subsection

Section 183(c) in The U.P. Municipalities Act, 1916

(c)the order is an order of refusal to sanction the re-erection of a building on the ground that it is unsuitable in plan or design to the locality, or is intended for a purpose unsuitable to the locality, or contravenes a bye-law under sub-head (f) of heading A of Section 298.