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[Cites 0, Cited by 0] [Section 258(1)] [Section 258] [Entire Act]

State of Uttar Pradesh - Subsection

Section 258(1)(b) in Uttar Pradesh Municipal Corporation Act, 1959

(b)without the written permission of the Municipal Commissioner, renew, re-build or unstop any drain, ventilation-shaft or pipe, cesspool, water closet, privy, latrine or bathing or washing place or any fitting or appliance, which has been ordered to be discontinued, demolished or stopped under any of the provisions of this Act or the rules or bye-laws;