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[Cites 0, Cited by 0] [Section 457] [Entire Act]

State of Uttar Pradesh - Subsection

Section 457(1) in Uttar Pradesh Municipal Corporation Act, 1959

(1)In any case in which immovable property has deteriorated in value owing to the exercise of any power conferred by Sections 231, 232, 249, 250, 251 and 284, the Corporation may offer to the owner of the property reasonable compensation.