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[Cites 0, Cited by 0] [Section 330] [Entire Act]

State of Uttar Pradesh - Subsection

Section 330(4) in Uttar Pradesh Municipal Corporation Act, 1959

(4)A report of every inspection made under sub-section (2) shall forthwith be submitted to the Municipal Commissioner by the person who carried it out and the Municipal Commissioner may take such action in respect of such building as he deems fit under this section or under any other provision of this Act if the owner fails to comply with the requirements of sub-section (3).