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 235A] [Entire Act] State of Uttar Pradesh - Subsection Section 235A(8) in The U.P. Municipalities Act, 1916 (8)any other matter which is necessary for the proper working of the licence.] [Inserted by U.P. Act No. 6 of 1933.]Power for removal of structures interfering with public works
