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[Cites 0, Cited by 0] [Section 327(1)] [Section 327] [Entire Act]

State of Uttar Pradesh - Subsection

Section 327(1)(a) in Uttar Pradesh Municipal Corporation Act, 1959

(a)by written notice, require the person who is erecting such building or executing such work or has erected such building or executed such work on or before such day as shall be specified in such notice, by a statement in writing subscribed by him or by an agent duly authorized by him in that behalf and addressed to the Municipal Commissioner, to show sufficient cause, why such building or work shall not be removed, altered or pulled down, or.