Section 273(1)(c) in The U.P. Municipalities Act, 1916

[Cites 0, Cited by 0] [Section 273(1)] [Section 273] [Entire Act]

State of Uttar Pradesh - Subsection

Section 273(1)(c) in The U.P. Municipalities Act, 1916

(c)by public notice issue directions as to the time, manner and conditions at, in and subject to which any offensive matter or rubbish referred to in clauses (a) and (b) may be removed along a street, deposited or otherwise disposed of.

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State of Uttar Pradesh - Subsection

Section 273(1)(c) in The U.P. Municipalities Act, 1916