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[Cites 0, Cited by 0] [Section 353(1)] [Section 353] [Entire Act]

State of Uttar Pradesh - Subsection

Section 353(1)(k) in Uttar Pradesh Municipal Corporation Act, 1959

(k)The sanitary arrangements required for the area comprised in the scheme, including the conservation and prevention of injury or contamination to rivers or other sources and means of water supply.