Section 564(1)(a) in Uttar Pradesh Municipal Corporation Act, 1959

[Cites 0, Cited by 0] [Section 564(1)] [Section 564] [Entire Act]

(a)take, or withdraw from proceedings against any person who is charged with-

(i)any offence against this Act or any rule, regulation or bye-law;

(ii)any offence which affects or is likely to affect any property or interest of the Corporation or the due administration of this Act;

(iii)committing any nuisance whatever;

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