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[Cites 0, Cited by 0] [Section 321(1)] [Section 321] [Entire Act]

State of Uttar Pradesh - Subsection

Section 321(1)(a) in Uttar Pradesh Municipal Corporation Act, 1959

(a)that the work or the use of the site for the work or any of the particulars comprised in the site-plan, ground-plan, elevations, sections, or specifications would contravene some specified provision of any law or some specified order, rule, declaration or bye-law made under any law;