198. Continuance of house-scavenging once adopted by [Municipality] [Substituted by U.P. Act No. 12 of 1994.].
- When the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] has undertaken the house-scavenging of a house or building under Section 196, it may continue to perform such house-scavenging with or without the consent of the occupier for the time being of such house or building.
