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[Cites 0, Cited by 0] [Section 340] [Entire Act]

State of Uttar Pradesh - Subsection

Section 340(1) in Uttar Pradesh Municipal Corporation Act, 1959

(1)The owner of a building shall, within a period of seven days of the receipt of a written notice from the Municipal Commissioner, supply such information with respect to such building or its occupants as the Corporation may prescribe.