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[Cites 0, Cited by 0] [Section 96(1)] [Section 96] [Entire Act]

State of Uttar Pradesh - Subsection

Section 96(1)(b) in Uttar Pradesh Municipal Corporation Act, 1959

(b)in delegating to any such Committee power to frame terms binding on each such body as to the construction and future maintenance of any joint work and any power which might be exercised by any of such bodies, and