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[Cites 0, Cited by 0] [Section 122(1)] [Section 122] [Entire Act]

State of Uttar Pradesh - Subsection

Section 122(1)(c) in Uttar Pradesh Municipal Corporation Act, 1959

(c)to furnish a report by himself or to obtain from any officer subordinate to him and furnish, with his own remarks thereon, a report, upon any subject concerning or connected with the administration of this Act or the municipal administration of the City.