Section 193(4)(c) in The U.P. Municipalities Act, 1916

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State of Uttar Pradesh - Subsection

Section 193(4)(c) in The U.P. Municipalities Act, 1916

(c)the respective responsibilities on the parties concerned for the maintenance, repair and cleansing of the drain or drainage connection when made; and

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State of Uttar Pradesh - Subsection

Section 193(4)(c) in The U.P. Municipalities Act, 1916