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[Cites 0, Cited by 0] [Section 496] [Entire Act]

State of Uttar Pradesh - Subsection

Section 496(4) in Uttar Pradesh Municipal Corporation Act, 1959

(4)Nothing in this Act contained shall interfere with the right of any person who may suffer injury or whose property may be injuriously affected by any act done in the exercise of any power conferred by Sections 231, 232, 249, 250, 251, 310 or 385 to recover the damages for the same.