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[Cites 0, Cited by 0] [Section 364] [Entire Act]

State of Uttar Pradesh - Subsection

Section 364(c) in Uttar Pradesh Municipal Corporation Act, 1959

(c)if any alteration involves the acquisition, otherwise than by agreement, of any land the acquisition of which has not been sanctioned by the State Government, the procedure prescribed in the foregoing sections of this Chapter shall, so far as applicable, be followed as if the alteration were a separate scheme.