Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 334] [Entire Act]

State of Uttar Pradesh - Subsection

Section 334(5) in Uttar Pradesh Municipal Corporation Act, 1959

(5)The Municipal Commissioner shall, on the application of any person who has vacated any premises in pursuance of a notice under sub-section (l), reinstate such person in the premises on the withdrawal of such notice, unless it is in his opinion impracticable to restore substantially the same terms of occupation by reason of any structural alteration or demolition.