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[Cites 0, Cited by 0] [Section 264] [Entire Act]

State of Uttar Pradesh - Subsection

Section 264(1) in Uttar Pradesh Municipal Corporation Act, 1959

(1)The State Government may appoint any person for the purposes of inspecting any waterworks referred to in Section 263 or any water connection and such person shall have liberty to enter upon and inspect any such waterworks or water connection.