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

State of Uttar Pradesh - Subsection

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

(a)in contravention of any of the provisions of this Act or rules or bye-laws or of any notice issued or direction given under this Act or without the written permission of the Municipal Commissioner, in any way alter the fixing, disposition or position of, or construct, erect, set up, renew, rebuild, remove, obstruct, stop up, destroy, or change any drain, ventilation-shaft or pipe, cesspool, water-closet, privy, latrine or urinal or bathing or washing place or any trap, covering or other fitting or appliance connected therewith;