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[Cites 0, Cited by 0] [Section 353(1)] [Section 353] [Entire Act]

State of Uttar Pradesh - Subsection

Section 353(1)(q) in Uttar Pradesh Municipal Corporation Act, 1959

(q)Any other matter for which, in the opinion of the State Government, it is expedient to make provision with a view to the improvement of any area in question or the general efficiency of the scheme.