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[Cites 0, Cited by 0] [Section 386] [Entire Act]

State of Uttar Pradesh - Subsection

Section 386(1) in Uttar Pradesh Municipal Corporation Act, 1959

(1)The Municipal Commissioner may, with the previous sanction of the Executive Committee by public notice to be given in the manner prescribed by rule, issue directions as to the time, manner and conditions etc., in and subject to which any matters specified in sub-section (2) of Section 385 may be removed along a street, deposited or otherwise disposed of.