202. Procedure in case of default by agriculturists.
(1)Should an agriculturist who himself cultivates land within [municipal area] [Substituted by U.P. Act No. 12 of 1994.] or in a village coterminous therewith fail to provide for the proper house-scavenging of a house or building occupied by him, the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may complain to a Magistrate.(2)The Magistrate receiving the complaint shall hold an inquiry and should it appear to him that the agriculturist has not provided for the proper house-scavenging of the house or building, he may pass an order empowering the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] to undertake the same, and thereupon the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall be entitled to undertake such house-scavenging.Street regulations
