Section 209(1)(b) in The U.P. Municipalities Act, 1916

[Cites 0, Cited by 1] [Section 209(1)] [Section 209] [Entire Act]

State of Uttar Pradesh - Subsection

Section 209(1)(b) in The U.P. Municipalities Act, 1916

(b)to the owner or occupier of any building or land to erect or re-erect any projection or structure so as to overhang, project into, or encroach on or over a drain in a street to such an extend, and in accordance with such conditions, as are in like manner prescribed.

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State of Uttar Pradesh - Subsection

Section 209(1)(b) in The U.P. Municipalities Act, 1916