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[Cites 0, Cited by 0] [Section 348] [Entire Act]

State of Uttar Pradesh - Subsection

Section 348(4) in Uttar Pradesh Municipal Corporation Act, 1959

(4)Before proceeding to acquire any property within the limit to the scheme other than the property regarding which it has received a notice under sub-section (3) the Corporation shall give six months' notice to the owner of its intention to acquire the property.