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[Cites 0, Cited by 0] [Section 514] [Entire Act]

State of Uttar Pradesh - Subsection

Section 514(7) in Uttar Pradesh Municipal Corporation Act, 1959

(7)The Municipal Commissioner may direct the removal from the immovable property by any police officer of any person who obstructs him in any action taken in pursuance of sub-section (5) and may also use such force as is reasonably necessary to effect entry on the said property.