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 290] [Entire Act]

State of Uttar Pradesh - Subsection

Section 290(1) in The U.P. Municipalities Act, 1916

(1)The [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may by bye-law require any water-works, or work of the nature to which Sections 192, 267 and 268 refer, to be executed by municipal or other agency under its own orders.