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

State of Uttar Pradesh - Subsection

Section 229(6) in Uttar Pradesh Municipal Corporation Act, 1959

(6)Any person who, immediately before the making of a declaration under subsection (1) was entitled to use the drain in question shall notwithstanding the declaration be entitled to use it, or any drain substituted therefor, to the same extent as previously. .