Section 263(1)(b) in The U.P. Municipalities Act, 1916

[Cites 0, Cited by 0] [Section 263(1)] [Section 263] [Entire Act]

State of Uttar Pradesh - Subsection

Section 263(1)(b) in The U.P. Municipalities Act, 1916

(b)to repair, protect or enclose, in such manner as it deems necessary, any well, tank reservoir, pool or excavation belonging to such owner or in the possession of such occupier, which appears to the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] to be dangerous by reason of its situation, want of repair or other such circumstances.

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State of Uttar Pradesh - Subsection

Section 263(1)(b) in The U.P. Municipalities Act, 1916