Section 282(1)(b) in The U.P. Municipalities Act, 1916

[Cites 0, Cited by 0] [Section 282(1)] [Section 282] [Entire Act]

State of Uttar Pradesh - Subsection

Section 282(1)(b) in The U.P. Municipalities Act, 1916

(b)in a place within or beyond the limits of [municipal area] [Substituted by U.P. Act No. 12 of 1994.] is likely to contaminate the water supply of such [municipal area] [Substituted by U.P. Act No. 12 of 1994.] or otherwise render it unfit for drinking purposes,

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State of Uttar Pradesh - Subsection

Section 282(1)(b) in The U.P. Municipalities Act, 1916