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[Cites 0, Cited by 1] [Section 222] [Entire Act]

State of Uttar Pradesh - Subsection

Section 222(6) in The U.P. Municipalities Act, 1916

(6)The [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may, by notice, require the alteration or demolition of any building or part of a building erected, re-erected of altered in contravention of sub-section (4).