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[Cites 0, Cited by 0] [Section 176] [Entire Act]

State of Uttar Pradesh - Subsection

Section 176(1) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

(1)Every person before beginning to lay out or make a new private street in a controlled rural area shall submit an application in writing to the Kshettra Panchayat seeking permission to lay out or make such street and shall along with such application submit the following particulars:
(a)the proposed level, direction and width of the street;
(b)the street alignment and the building line, and shall also state in the application the arrangement to be made for levelling, paving, metalling, flagging, channelling and draining of the street.