Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 315] [Entire Act] State of Uttar Pradesh - Subsection Section 315(d) in Uttar Pradesh Municipal Corporation Act, 1959 (d)the conversion by any structural alteration of any building into a place of religious worship or into a sacred building not originally meant or constructed for such purpose,
