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[Cites 0, Cited by 0] [Section 8AA(1)] [Section 8AA] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8AA(1)(c) in Uttar Pradesh Municipal Corporation Act, 1959

(c)such salary and allowances of the Administrator as may be fixed by general or special orders of the State Government in that behalf, shall be paid out of the Corporation fund.