Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 229(2)] [Section 229] [Entire Act] State of Uttar Pradesh - Subsection Section 229(2)(e) in Uttar Pradesh Municipal Corporation Act, 1959 (e)whether the making of the proposed declaration would be seriously detrimental to the owner of the drain or works in question.