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[Cites 0, Cited by 0] [Section 361(2)] [Section 361] [Entire Act]

State of Uttar Pradesh - Subsection

Section 361(2)(a) in Uttar Pradesh Municipal Corporation Act, 1959

(a)in every case in which the modification affects the boundaries of the area comprised in the scheme, or involves the acquisition of any land not previously proposed to be acquired, and