Section 236(1)(a) in The U.P. Municipalities Act, 1916

[Cites 0, Cited by 0] [Section 236(1)] [Section 236] [Entire Act]

State of Uttar Pradesh - Subsection

Section 236(1)(a) in The U.P. Municipalities Act, 1916

(a)by notice require the person who has made the street, erected the structure or planted the tree, or the owner or occupier of the land on which the street has been made, structure erected or tree planted, remove or deal in any other way the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] thinks fit with the street, structure or tree; or

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State of Uttar Pradesh - Subsection

Section 236(1)(a) in The U.P. Municipalities Act, 1916