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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Uttar Pradesh - Subsection

Section 86(1) in The U.P. Municipalities Act, 1916

(1)There shall be at least one meeting of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] in every month to be held on a day fixed by regulation or of which notice has been given in a manner provided by regulation in this behalf :