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[Cites 0, Cited by 0] [Section 351] [Entire Act]

State of Uttar Pradesh - Subsection

Section 351(2) in Uttar Pradesh Municipal Corporation Act, 1959

(2)With the previous approval of the Development Committee, the Municipal Commissioner may, for the purpose of making an improvement scheme, cause surveys to be made in areas either inside or outside the limits of the area or areas comprised in the scheme to be made.