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[Cites 0, Cited by 0] [Section 345(2)] [Section 345] [Entire Act]

State of Uttar Pradesh - Subsection

Section 345(2)(d) in Uttar Pradesh Municipal Corporation Act, 1959

(d)the demolition of the existing buildings and their appurtenances by the owners, or by the Corporation in default of the owners, and the erection of buildings in accordance with the scheme by the said owners or by the Corporation in default of owners upon the sites as defined under the scheme;