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[Cites 0, Cited by 0] [Section 197] [Entire Act]

State of Uttar Pradesh - Subsection

Section 197(2) in The U.P. Municipalities Act, 1916

(2)The [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall consider and pass orders upon such application within six weeks of the receipt thereof, and may by such order exclude such house or building from the notice.