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[Cites 0, Cited by 0] [Section 296] [Entire Act]

State of Uttar Pradesh - Subsection

Section 296(a) in Uttar Pradesh Municipal Corporation Act, 1959

(a)any wall, fence, rail, post, step, booth or other structure whether fixed or movable and whether of a permanent or a temporary nature or any fixture which shall be erected, or set up in or upon or over any street or upon or over any open channel, drain, well or tank contrary to the provisions of this Act after the appointed day;