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[Cites 0, Cited by 0] [Section 333B] [Entire Act]

State of Uttar Pradesh - Subsection

Section 333B(e) in The U.P. Municipalities Act, 1916

(e)such part of the fund of the municipality of undivided municipal area and the proceeds of any unexpended taxes, tolls, fees or fines levied or realised by the said municipality, as may be decided by the State Government, shall be transferred to and form part of the municipal fund of the newly constituted municipality;