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[Cites 0, Cited by 0] [Section 114] [Entire Act]

State of Uttar Pradesh - Subsection

Section 114(1) in The U.P. Municipalities Act, 1916

(1)There shall be established, for each municipality, a fund called municipal fund and to the credit whereof shall be placed all sums received including the grants-in-aid from the Consolidated Fund of the State, and all loans raised, by or on behalf of the municipality.