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[Cites 0, Cited by 1] [Section 81] [Entire Act]

State of Uttar Pradesh - Subsection

Section 81(4) in The U.P. Municipalities Act, 1916

(4)Where no surcharge proceedings are taken the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], with the previous sanction of, or on being directed by, the Prescribed Authority, may institute a suit for compensation against such person.