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[Cites 0, Cited by 0] [Section 242(1)] [Section 242] [Entire Act]

State of Uttar Pradesh - Subsection

Section 242(1)(b) in Uttar Pradesh Municipal Corporation Act, 1959

(b)direct that such drain shall, from such date as he may specify in this behalf, be used for sullage and sewage only, or for rain-water only or for unpolluted sub-soil water only, or for both rain-water and unpolluted subsoil water only, and by written notice require the owner or occupier of the premises to make an entirely distinct drain for rainwater or unpolluted sub-soil water or for both rain-water and unpolluted sub-soil water, or for sullage and sewage.