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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Uttar Pradesh - Subsection

Section 82(1) in The U.P. Water Supply and Sewerage Act, 1975

(1)Any officer authorised by the Nigam or a Jal Sansthan in that behalf may have any tank, pool, or well, cleaned or disinfected after notices to the owner or occupier, if any, when it appears that such cleaning or disinfection will prevent or check the spread of any dangerous disease.