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

State of Uttar Pradesh - Subsection

Section 86(1) in Uttar Pradesh Municipal Corporation Act, 1959

(1)All expenditure incurred in connection with the preparation and revision of electoral rolls for a City and the conduct of all elections under this Act in respect of that City shall except as otherwise directed by the State Government be charged to and be realizable from the Corporation to the extent and in the manner laid down by the State Government.