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[Cites 0, Cited by 0] [Section 306] [Entire Act]

State of Uttar Pradesh - Subsection

Section 306(1) in Uttar Pradesh Municipal Corporation Act, 1959

(1)The Municipal Commissioner may, by notice in writing, require the owner or the person in occupation of any land, building, wall, hoarding or structure to take down or remove within such period as is specified in the notice, any advertisement upon such land, building. wall, hoarding or structure.