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State of Uttar Pradesh - Section

Section 271 in The U.P. Municipalities Act, 1916

271. Cleansing of filthy buildings or land.

- Should any building or land be in a filthy or unwholesome state, the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may, by notice, require the owner or occupier thereof to cleanse, or otherwise, put in a proper state, the building or land, and thereafter to keep the same in a clean and proper state.