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[Cites 0, Cited by 0] [Section 302(3)] [Section 302] [Entire Act]

State of Uttar Pradesh - Subsection

Section 302(3)(a) in Uttar Pradesh Municipal Corporation Act, 1959

(a)cause the soil or pavement or any wall, fence, post, bar or other material or thing forming part of the street to be restored to the condition it was in before any opening, breaking up, displacement or alteration or injury made or done without the permission of the Municipal Commissioner under sub-section (1);