Section 282(1)(a) in The U.P. Municipalities Act, 1916

[Cites 0, Cited by 0] [Section 282(1)] [Section 282] [Entire Act]

State of Uttar Pradesh - Subsection

Section 282(1)(a) in The U.P. Municipalities Act, 1916

(a)in a place within the limits of a [municipal area] [Substituted by U.P. Act No. 12 of 1994.] is injurious or facilitates practices are injurious to the health of persons dwelling in the neighbourhood, or

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State of Uttar Pradesh - Subsection

Section 282(1)(a) in The U.P. Municipalities Act, 1916