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[Cites 0, Cited by 0] [Section 347(2)] [Section 347] [Entire Act]

State of Uttar Pradesh - Subsection

Section 347(2)(b) in Uttar Pradesh Municipal Corporation Act, 1959

(b)the re-laying out of all or any of the lands so acquired, including the construction of buildings by the Corporation or by any other person and the laying out, construction and alteration of streets;