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[Cites 0, Cited by 0] [Section 331(5)] [Section 331] [Entire Act]

State of Uttar Pradesh - Subsection

Section 331(5)(b) in Uttar Pradesh Municipal Corporation Act, 1959

(b)Every such order bearing the signature of the Municipal Commissioner shall be a sufficient authority to the person in whose favour it is made, or to any agent or person employed by him for this purpose, after giving to the owner of the premises reasonable written notice of his intention so to do, to enter upon the said premises with assistants and workmen, at any time between sunrise and sunset, and to execute the necessary work.