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[Cites 0, Cited by 0] [Section 554] [Entire Act]

State of Uttar Pradesh - Subsection

Section 554(1) in Uttar Pradesh Municipal Corporation Act, 1959

(1)Notices, bills, schedules, summons and other such documents required by this Act or by any rule, regulation or bye-law to be served upon or issued or presented or given to any person, shall be served, issued, presented or given by Corporation Officers or servants or by other persons authorised by the Municipal Commissioner in this behalf.