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[Cites 0, Cited by 0] [Section 334(1)] [Section 334] [Entire Act]

State of Uttar Pradesh - Subsection

Section 334(1)(b) in Uttar Pradesh Municipal Corporation Act, 1959

(b)if a notice has been issued in respect of such building or part thereof requiring the alteration or reconstruction of any existing staircase, lobby, passage or landing, and the works specified in such notice have not been commenced or completed;