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[Cites 0, Cited by 0] [Section 245(1)] [Section 245] [Entire Act]

State of Uttar Pradesh - Subsection

Section 245(1)(b) in Uttar Pradesh Municipal Corporation Act, 1959

(b)there have been provided for and set up in such building and in the premises appurtenant thereto, all such appliances and fittings as may appear to the Municipal Commissioner to be necessary for the purposes of gathering and receiving the drainage from, and conveying the same off, the said building and the said premises, and of effectually flushing the drain of the said building and every fixture connected therewith.