Section 25(2)(ii) in The U.P. Water Supply and Sewerage Act, 1975

[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Uttar Pradesh - Subsection

Section 25(2)(ii) in The U.P. Water Supply and Sewerage Act, 1975

(ii)to acquire, possess and hold lands and other property and to carry any water or sewerage works through, across, over or under any highway, road, street or place and, after reasonable notice, in writing to the owner or occupier, into, through, over or under any building or land;

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State of Uttar Pradesh - Subsection

Section 25(2)(ii) in The U.P. Water Supply and Sewerage Act, 1975