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State of Uttar Pradesh - Section

Section 283 in The U.P. Municipalities Act, 1916

283. Power to require owners to clear away noxious vegetation.

- The [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may, by notice require the owner or occupier of any land to clear away and remove any vegetation or undergrowth which may be injurious to health or offensive to the neighbourhood.