Section 256 in Uttar Pradesh Municipal Corporation Act, 1959
256. Power to open ground, etc., for purposes of inspection or examination.
- For the purpose of such inspection or examination the Municipal Commissioner may cause the ground or any portion of any drain or other work exterior to a building, which he shall think fit, to be opened, broken up or removed:Provided that in the prosecution of any such inspection and examination as little damage as possible shall be done.
