Section 63(1)(c) in The U.P. Municipalities Act, 1916

[Cites 0, Cited by 0] [Section 63(1)] [Section 63] [Entire Act]

State of Uttar Pradesh - Subsection

Section 63(1)(c) in The U.P. Municipalities Act, 1916

(c)a copy of any record, correspondence or plan or other document which is in his possession or under his control as Executive Officer [or Medical Officer of Health] [Inserted by U.P. Act No. 5 of 1932.] or which is recorded or filed in his office or in the office of any servant subordinate to him.

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State of Uttar Pradesh - Subsection

Section 63(1)(c) in The U.P. Municipalities Act, 1916