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[Cites 0, Cited by 0] [Section 496(2)] [Section 496] [Entire Act]

State of Uttar Pradesh - Subsection

Section 496(2)(a) in Uttar Pradesh Municipal Corporation Act, 1959

(a)to put in force any of the provisions of this Act or of any rule, regulation or bye-law or to take such measures as to such Magistrate shall seem practicable and reasonable for preventing, abating, diminishing or remedying such nuisance;