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[Cites 0, Cited by 0] [Section 229(2)] [Section 229] [Entire Act]

State of Uttar Pradesh - Subsection

Section 229(2)(a) in Uttar Pradesh Municipal Corporation Act, 1959

(a)whether the drain or works in question is or are adapted to, or required for, any general system of drainage or drainage disposal or sewage disposal which the Municipal Commissioner has provided for the City or any part thereof;