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[Cites 0, Cited by 0] [Section 238] [Entire Act]

State of Uttar Pradesh - Subsection

Section 238(c) in Uttar Pradesh Municipal Corporation Act, 1959

(c)to remove any existing drain, or other appliance or thing used or intended to be used for drainage, which in the opinion of the Municipal Commissioner is injurious to the health or to provide a closed drain in substitution of an open drain or to provide similarly such other appliances or things as he may consider necessary;