Section 298(2)(d) in The U.P. Municipalities Act, 1916

[Cites 0, Cited by 0] [Section 298(2)] [Section 298] [Entire Act]

State of Uttar Pradesh - Subsection

Section 298(2)(d) in The U.P. Municipalities Act, 1916

(d)prescribing that, on payment of fees in accordance with such scale as specified in this behalf plans and specifications shall be obtainable from the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] or from an agency prescribed by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.];

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State of Uttar Pradesh - Subsection

Section 298(2)(d) in The U.P. Municipalities Act, 1916