Section 204(4)(i) in The U.P. Municipalities Act, 1916

[Cites 0, Cited by 0] [Section 204(4)] [Section 204] [Entire Act]

State of Uttar Pradesh - Subsection

Section 204(4)(i) in The U.P. Municipalities Act, 1916

(i)if the proposed street would conflict with any arrangements which have been made or which are in the opinion of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], likely to be made for carrying out any general scheme of street improvement, or

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State of Uttar Pradesh - Subsection

Section 204(4)(i) in The U.P. Municipalities Act, 1916