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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Uttar Pradesh - Subsection

Section 16(23) in Uttar Pradesh Municipal Corporation Act, 1959

(23)Nothing done by any member of the Corporation, the Commissioner of the Division, the [District Judge] [Substituted by U.P. Act 12 of 1994 (w.e.f. 30-5-1994).] or the State Government in pursuance of the provisions of this section shall be questioned in any Court.