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[Cites 0, Cited by 0] [Section 317] [Entire Act]

State of Uttar Pradesh - Subsection

Section 317(h) in Uttar Pradesh Municipal Corporation Act, 1959

(h)to remove or re-construct the principal staircase or to alter its position, shall give notice in writing to the Municipal Commissioner in such form and containing such information as may be required to be furnished under the byelaws framed therefor and accompanied by such documents and plans as may be prescribed.]