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[Cites 0, Cited by 0] [Section 331(5)] [Section 331] [Entire Act]

State of Uttar Pradesh - Subsection

Section 331(5)(c) in Uttar Pradesh Municipal Corporation Act, 1959

(c)In executing any work under this section as little damage as can be, shall be done to the adjoining owner's property, and the owner or occupier of premises for the benefit of which the work is done, shall-
(i)cause the work to be executed with the least practicable delay;
(ii)pay compensation to any person who sustains damage by the execution of the said work.