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[Cites 0, Cited by 0] [Section 144] [Entire Act]

State of Uttar Pradesh - Subsection

Section 144(1) in The U.P. Municipalities Act, 1916

(1)The Executive Officer or an officer authorised by him in this behalf, shall authenticate by his signature the areawise rental rates and the assessment list of the municipal area or any part thereof, as the case may be.