Section 405 in Uttar Pradesh Municipal Corporation Act, 1959
405. Power to require removal of nuisance arising from tanks, etc.
- The Municipal Commissioner may by notice require the owner or occupier of any land or building to cleanse, repair, cover, fill up or drain off a private well, tank, reservoir, pool, depression or excavation therein which may appear to the Municipal Commissioner to be injurious to health or offensive to the neighbourhood:Provided that the owner or occupier may require the Municipal Commissioner to acquire at the expense of the Corporation or otherwise provide, any land or rights in land necessary for the purpose of effecting drainage ordered under this section.Prevention and Checking of Dangerous Diseases
