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[Cites 0, Cited by 0] [Section 288(1)] [Section 288] [Entire Act]

State of Uttar Pradesh - Subsection

Section 288(1)(b) in Uttar Pradesh Municipal Corporation Act, 1959

(b)unless such person has given previous written notice of his intention as provided in Section 287 nor until the expiration of sixty days from delivery of such notice, nor otherwise than in accordance with such directions (if any), as may have been fixed and determined under subsection (2) of Section 287;