Section 48(4)(xiii) in The U.P. Municipalities Act, 1916

[Cites 0, Cited by 0] [Section 48(4)] [Section 48] [Entire Act]

State of Uttar Pradesh - Subsection

Section 48(4)(xiii) in The U.P. Municipalities Act, 1916

(xiii)created an obstacle in a meeting of the Municipality in such manner that it becomes impossible for the Municipality to conduct its business in the meeting or instigated someone to do so; or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 48(4)(xiii) in The U.P. Municipalities Act, 1916