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[Cites 0, Cited by 0] [Section 241] [Entire Act]

State of Uttar Pradesh - Subsection

Section 241(2) in Uttar Pradesh Municipal Corporation Act, 1959

(2)Not less than fifteen days before any work under this section is commenced the Municipal Commissioner shall give written notice to the owners of all the premises to be drained, of -
(a)the nature of intended work;
(b)the estimated expenses thereof; and
(c)the proportion of such expenses payable by each owner.