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[Cites 0, Cited by 0] [Section 534(1)] [Section 534] [Entire Act]

State of Uttar Pradesh - Subsection

Section 534(1)(c) in Uttar Pradesh Municipal Corporation Act, 1959

(c)direct that such remuneration and the cost of taking such action shall be defrayed out of the Corporation Fund, and, if necessary, that any one or more of the taxes authorised under Chapter IX shall be levied or increased, but not so as to exceed any maximum prescribed by that Chapter.