Section 94(6)(a) in The U.P. Municipalities Act, 1916

[Cites 0, Cited by 1] [Section 94(6)] [Section 94] [Entire Act]

State of Uttar Pradesh - Subsection

Section 94(6)(a) in The U.P. Municipalities Act, 1916

(a)unless previous notice has been given setting forth fully the resolution which it is proposed to modify or cancel and the motion or proposition for the modification or cancellation of such resolution; and

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State of Uttar Pradesh - Subsection

Section 94(6)(a) in The U.P. Municipalities Act, 1916