Section 257 in Uttar Pradesh Municipal Corporation Act, 1959
257. Municipal Commissioner may require repairs, etc., to be made.
- When as a result of any inspection or examination under Section 255 the Municipal Commissioner finds that any drain, ventilation-shaft or pipe, cesspool, house-gully, water-close, 'privy, latrine, urinal or bathing or washing place is not in good order or condition or, except when the same has been erected by or under the order of the Municipal Commissioner, if it has been constructed in contravention of any of the provisions of this Act or the rules or bye-laws or of any enactment for the time being in force, the Municipal Commissioner may require the owner by written notice to remove the defect in such manner as he may, subject to any rules or bye-laws in force, direct.General Provisions
