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[Cites 0, Cited by 0] [Section 438(1)] [Section 438] [Entire Act]

State of Uttar Pradesh - Subsection

Section 438(1)(d) in Uttar Pradesh Municipal Corporation Act, 1959

(d)carry on or allow to be carried on, in or upon any premises -
(i)any trade or operations connected with any trade specified in the bye-laws,
(ii)any trade or operation which is dangerous to life or health or property, or likely to create a nuisance either from its nature or by reason of the manner in which or the conditions under which. the same, is or is proposed to be carried on;