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[Cites 0, Cited by 0] [Section 222] [Entire Act]

State of Uttar Pradesh - Subsection

Section 222(1) in The U.P. Municipalities Act, 1916

(1)Whenever the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] considers it expedient to define the general line of buildings on each or either side of any existing or proposed public street, it shall give public notice of its intention to do so.