Section 245(1)(b) in The U.P. Municipalities Act, 1916

[Cites 0, Cited by 0] [Section 245(1)] [Section 245] [Entire Act]

State of Uttar Pradesh - Subsection

Section 245(1)(b) in The U.P. Municipalities Act, 1916

(b)only to use, or allow to be used, the building or place for such purpose under such conditions or alter such structural alterations as the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] imposes or prescribes in the notice with the object of rendering the use of the building or place for such purpose free from objection.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 245(1)(b) in The U.P. Municipalities Act, 1916