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[Cites 0, Cited by 0] [Section 204] [Entire Act]

State of Uttar Pradesh - Subsection

Section 204(1) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

(1)The Kshettra Panchayat may, where it appears to be necessary for the prevention of danger to life or property, by public notice prohibit all persons from stocking or collecting, or stocking or collecting beyond a specified quantity, wood, dry grass, straw or other inflammable materials, or from placing mats or thatched huts or lighting fires in any house, building place or within limits specified in the notice.