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[Cites 0, Cited by 0] [Section 267(3)] [Section 267] [Entire Act]

State of Uttar Pradesh - Subsection

Section 267(3)(a) in Uttar Pradesh Municipal Corporation Act, 1959

(a)cause or suffer to percolate or drain into or upon any Corporation waterworks or to be brought thereinto or thereupon anything or to be done any act, whereby the water therein may in any way be fouled or polluted or its quality altered;