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[Cites 0, Cited by 0] [Section 258(1)] [Section 258] [Entire Act]

State of Uttar Pradesh - Subsection

Section 258(1)(c) in Uttar Pradesh Municipal Corporation Act, 1959

(c)without the written permission of the Municipal Commissioner, make any projection over or encroachment upon or in any way injure or cause or permit to be injured, any drain, cesspool, house-gully, water-closet, privy, latrine or urinal or bathing or washing place: