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[Cites 0, Cited by 0] [Section 247] [Entire Act]

State of Uttar Pradesh - Subsection

Section 247(1) in Uttar Pradesh Municipal Corporation Act, 1959

(1)Any person desiring to drain his premises into a Corporation drain through a drain of which he is not an owner, may make a private arrangement with the owner for permitting his use of the drain, or may apply to the Municipal Commissioner for authority to use such drain or to be declared joint owner thereof.