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 312] [Entire Act]

State of Uttar Pradesh - Subsection

Section 312(2) in Uttar Pradesh Municipal Corporation Act, 1959

(2)If any person shall, through negligence or accident or otherwise break any lamp set up in any public street or Corporation market, garden or public place or building vesting in the Corporation or shall break or damage any property of the Corporation on any street, he shall pay the expenses of repairing the damage so done by him.