Section 147(1)(b) in The U.P. Municipalities Act, 1916

[Cites 0, Cited by 0] [Section 147(1)] [Section 147] [Entire Act]

State of Uttar Pradesh - Subsection

Section 147(1)(b) in The U.P. Municipalities Act, 1916

(b)by substituting therein for the name of owner or occupier of any property the name of any other person who has succeeded by transfer or otherwise to the ownership or occupation of the property; or

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State of Uttar Pradesh - Subsection

Section 147(1)(b) in The U.P. Municipalities Act, 1916