Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 390] [Entire Act]

State of Uttar Pradesh - Subsection

Section 390(2) in Uttar Pradesh Municipal Corporation Act, 1959

(2)If it shall appear to the Municipal Commissioner necessary for sanitary reasons so to do, he may, by written notice, require the owner or occupier of any building to cause the same or any portion thereof to be lime washed, disinfected or otherwise cleansed.