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[Cites 0, Cited by 0] [Section 465] [Entire Act]

State of Uttar Pradesh - Subsection

Section 465(2) in Uttar Pradesh Municipal Corporation Act, 1959

(2)When any person is convicted under sub-section (1) the Magistrate who convicts him may order the immediate removal of any building, or the immediate discontinuance of the operation or use of land, in respect of which such conviction has been held.