Section 60(1)(e) in The U.P. Municipalities Act, 1916

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State of Uttar Pradesh - Subsection

Section 60(1)(e) in The U.P. Municipalities Act, 1916

(e)in respect of servants of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], the powers vested in the Executive Officer by Sections 75 and 76, and the power to grant leave of absence to the holder of any post to which he has power to appoint;

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State of Uttar Pradesh - Subsection

Section 60(1)(e) in The U.P. Municipalities Act, 1916