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[Cites 0, Cited by 0] [Section 340] [Entire Act]

State of Uttar Pradesh - Subsection

Section 340(2) in Uttar Pradesh Municipal Corporation Act, 1959

(2)The occupier of a building occupied as a separate tenement shall on like notice and within the like period supply such information as may be prescribed with respect to such building as aforesaid which is in his occupation.