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[Cites 0, Cited by 0] [Section 253] [Entire Act]

State of Uttar Pradesh - Subsection

Section 253(3) in Uttar Pradesh Municipal Corporation Act, 1959

(3)In determining the accommodation to be required under sub-section (2) the Municipal Commissioner shall have regard to the necessity of providing adequate and suitable water-closets or privies and bathing places for domestic servants employed by the occupants of the building.