269. Power to require removal of nuisance arising from tanks, etc.
(1)The [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may, by notice, require the owner or occupier of any land or building cleanse, repair, cover, fill up or drain off a private well, tank, reservoir, pool, depression or excavation therein which may appear to the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] to be injurious to health or offensive to the neighbourhood.(2)Provided that the owner or occupier may require the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] to acquire at its expense, or otherwise, provide, any land or right in land necessary for the purpose of effecting drainage ordered under sub-section (1).
