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[Cites 0, Cited by 0] [Section 239(2)] [Section 239] [Entire Act]

State of Uttar Pradesh - Subsection

Section 239(2)(e) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

(e)prescribing the circumstances in which a temple mosque, church or other sacred building may or may not be erected, re-erected or altered in a controlled rural area;