Section 180(1)(a) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

[Cites 0, Cited by 0] [Section 180(1)] [Section 180] [Entire Act]

State of Uttar Pradesh - Subsection

Section 180(1)(a) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

(a)require the offender to show sufficient cause by a written statement signed by him and sent to the Kshettra Panchayat on or before such date as may be specified in the notice, why such street should not be altered to the satisfaction of the Kshettra Panchayat or if such alteration be impracticable why such street should be demolished; or

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State of Uttar Pradesh - Subsection

Section 180(1)(a) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961