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[Cites 0, Cited by 0] [Section 193] [Entire Act]

State of Uttar Pradesh - Subsection

Section 193(2) in The U.P. Municipalities Act, 1916

(2)The [Municipality] [Substituted by U.P. Act No. 12 of 1994.] on receiving an application under sub-section (1) may call upon the other person to show cause, within specified period, why the applicant's drain should not be carried through or under his building or land or connected with his drain.