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[Cites 0, Cited by 0] [Section 258(1)] [Section 258] [Entire Act]

State of Uttar Pradesh - Subsection

Section 258(1)(d) in Uttar Pradesh Municipal Corporation Act, 1959

(d)drop, pass or place, or cause or permit to be dropped, passed or placed, into or in any drain any brick, stone, earth, ashes, dung or any substance or matter which is likely to injure the drain or to interfere with the free flow of its contents, or to affect prejudicially the treatment and disposal of its contents;