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[Cites 0, Cited by 13] [Entire Act]

State of Uttar Pradesh - Section

Section 294 in The U.P. Municipalities Act, 1916

294. Licence fees, etc.

- The [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may charge a fee to be fixed by bye-law for any licence, sanctioned or permission which it is entitled to required to grant by or under this Act.Obstruction to persons employed by [Municipality] [Substituted by U.P. Act No. 12 of 1994.].