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 191] [Entire Act]

State of Uttar Pradesh - Subsection

Section 191(3) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

(3)The appropriate authority shall consider all objections received within the specified period and may then pass a resolution defining the said line, and the line so defined shall be called "the regular line of the street":Provided that the general line so defined shall conform to the requirements of any rule made in this behalf.