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State of Uttar Pradesh - Section

Section 581 in Uttar Pradesh Municipal Corporation Act, 1959

581. Repeal.

- The U.P. Municipalities Act, 1916, the U.P. Town Areas Act, 1914, the U.P. Town Improvement Act, 1919, the U.P. Town Improvement (Appeals) Act, 1920, the U.P. Town Improvement (Adaptation) Act, 1948, [the U.P. District Boards Act, 1922, the U.P. Local Bodies (Appointment of Administrator) Act, 1953] [Added by S. 9 of U.P. Act 14 of 1959. ] and the Cawnpore Urban Area Development Act, 1945, shall, with effect from the appointed day, stand repealed in so far as they may be applicable to any area included in the City.