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[Cites 0, Cited by 0] [Section 574(1)] [Section 574] [Entire Act]

State of Uttar Pradesh - Subsection

Section 574(1)(a) in Uttar Pradesh Municipal Corporation Act, 1959

(a)references to [municipality or municipal area and Municipal Board or Municipal Council, as the case may be,] [Substituted for 'Municipalities and municipal boards' by U.P. Act 26 of 1995, S.22 (w.e.f. 30-05-1994).] constituted under the U.P. Municipalities Act, 1916, shall be construed as references to the City [and] [Subs for 'or' by U.P. Act 26 of 1999, S. 22 (w.e.f. 30-05-1994).] to the Corporation of the said City, as the case may be, and such enactment, rule, order or notification shall apply to the said City or Corporation;