Section 261 in Uttar Pradesh Municipal Corporation Act, 1959
261. Appeals.
- Any person aggrieved by -(a)a declaration under sub-section (1) of Section 229, or(b)notice under sub-section (1) of Section 230 to connect the drain or sewer, or(c)the requisition of the Municipal Commissioner under sub-section (1) of Section 235 to construct a drain in a different manner, or(d)a notice of the Municipal Commissioner under Section 236 of his intention to close, demolish, alter or remake any connection, or(e)an order of the Municipal Commissioner under sub-section (1) of Section 237 authorizing as owner or occupier to carry his drain into, through or under the land of another person, or(f)a notice of the Municipal Commissioner under sub-section (6) of Section 237 requiring the owner or occupier of any premises to close, remove or divert the drain in a particular manner, or(g)a notice of the Municipal Commissioner under Section 239, or(h)a notice under clause (a) or a direction or notice under clause (b) of sub section (1) of Section 242 issued by the Municipal Commissioner, or(i)a notice under sub-section (3) of Section 252 of the Municipal Commissioner's intention to close any water-closet or privy or to alter or demolish it, or(j)a notice under Section 257 requiring the owner to remove defects in any washing place, may, within the prescribed time and in the prescribed manner, appeal to the Judge.
