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[Cites 0, Cited by 0] [Section 391] [Entire Act]

State of Uttar Pradesh - Subsection

Section 391(2) in Uttar Pradesh Municipal Corporation Act, 1959

(2)Where any order as is referred to in sub-section (1) has been made the owner or occupier of the building shall not use or suffer the same to be used for human habitation until the Municipal Commissioner certifies that the same has been so rendered fit.