Section 297(1)(i) in The U.P. Municipalities Act, 1916

[Cites 0, Cited by 0] [Section 297(1)] [Section 297] [Entire Act]

State of Uttar Pradesh - Subsection

Section 297(1)(i) in The U.P. Municipalities Act, 1916

(i)the amount and nature of the security to be furnished by a servant of a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] from whom it is deemed expedient to require security;

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State of Uttar Pradesh - Subsection

Section 297(1)(i) in The U.P. Municipalities Act, 1916