Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 437(1)] [Section 437] [Entire Act]

State of Uttar Pradesh - Subsection

Section 437(1)(b) in Uttar Pradesh Municipal Corporation Act, 1959

(b)only to use, or allow to be used, the building or place for such purpose under such conditions or after such structural alterations as the Corporation imposes or prescribes in the notice with the object of rendering the use of the building or place for such purpose free from objection.