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[Cites 0, Cited by 0] [Section 327(1)] [Section 327] [Entire Act]

State of Uttar Pradesh - Subsection

Section 327(1)(b) in Uttar Pradesh Municipal Corporation Act, 1959

(b)require the said person on such day and at such time and place as shall be specified in such notice to attend personally or by an agent duly authorized by him in that behalf, and show sufficient cause why such building or work shall not be removed, altered or pulled down.