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[Cites 0, Cited by 0] [Section 420(2)] [Section 420] [Entire Act]

State of Uttar Pradesh - Subsection

Section 420(2)(ii) in Uttar Pradesh Municipal Corporation Act, 1959

(ii)liability of occupiers in areas not covered by Section 388 to have collected and conveyed to receptacles, etc, provided under Section 385 excrementitious and polluted matter accumulating upon their premises;