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[Cites 0, Cited by 0] [Section 263] [Entire Act]

State of Uttar Pradesh - Subsection

Section 263(i) in Uttar Pradesh Municipal Corporation Act, 1959

(i)the carrying of such works, through, across, over or under any street or place, and after reasonable notice in writing to the owner or occupier, into, through, over or under any building or land;