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

State of Uttar Pradesh - Subsection

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

(d)unless such person gives written notice to the Municipal Commissioner of the date on which he proposes to proceed with any work which he is entitled to carry out and commences such work within seven days of the date mentioned in the notice.