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[Cites 0, Cited by 0] [Section 229] [Entire Act]

State of Uttar Pradesh - Subsection

Section 229(5) in Uttar Pradesh Municipal Corporation Act, 1959

(5)No declaration under sub-section (1) shall be made with respect to any drain or part of a drain or any works as is or are vested in some local authority other than the Corporation or the Central Government or a Railway Administration, except on the request of the authority, the Government or Railway Administration, concerned.