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[Cites 0, Cited by 0] [Section 48(4)] [Section 48] [Entire Act]

State of Uttar Pradesh - Subsection

Section 48(4)(xvii) in The U.P. Municipalities Act, 1916

(xvii)encroached, or assisted or-instigated any other person to encroach upon the land, building or any other immovable property of the Municipality.]