Section 180(1)(b) in The U.P. Municipalities Act, 1916

[Cites 0, Cited by 0] [Section 180(1)] [Section 180] [Entire Act]

State of Uttar Pradesh - Subsection

Section 180(1)(b) in The U.P. Municipalities Act, 1916

(b)a written direction requiring the set-back of the building or part of a building to the regular dine of the street prescribed under Section 222, or, in default of any regular line prescribed under that Section, to the line of frontage of any neighbouring building or buildings.

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State of Uttar Pradesh - Subsection

Section 180(1)(b) in The U.P. Municipalities Act, 1916