Section 57A(8) in Uttar Pradesh Municipal Corporation Act, 1959
(8)The Chairperson of a Metropolitan Planning Committee shall forward the development plan, as recommended by such Committee, to the State Government.Explanation. - For the purposes of this section "Municipalities" means the Municipal Corporation, Municipal Council and Nagar Panchayat.] [Inserted by U.P. Act 12 of 1994 (w.e.f. 30-05-1994).]Municipal Commissioner
