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[Cites 0, Cited by 0] [Section 321(1)] [Section 321] [Entire Act]

State of Uttar Pradesh - Subsection

Section 321(1)(b) in Uttar Pradesh Municipal Corporation Act, 1959

(b)that the application for such permission does not contain the particulars or is not prepared in the manner required under rules or bye-laws or is not signed as required under rules or bye-laws;