Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 315] [Entire Act] State of Uttar Pradesh - Subsection Section 315(h) in Uttar Pradesh Municipal Corporation Act, 1959 (h)any other operation declared by a bye-law made in this behalf to be deemed to be erection of a building.