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[Cites 0, Cited by 0] [Section 266] [Entire Act]

State of Uttar Pradesh - Subsection

Section 266(1) in Uttar Pradesh Municipal Corporation Act, 1959

(1)For the purpose of carrying, renewing and repairing water-mains, pipes and ducts within or without the City, the Municipal Commissioner shall have the same powers and be subject to the same restrictions as he has, and is subject to, under the provisions hereinbefore contained for carrying, renewing and repairing drains within the City.