Section 120(3)(d) in The U.P. Municipalities Act, 1916

[Cites 0, Cited by 0] [Section 120(3)] [Section 120] [Entire Act]

State of Uttar Pradesh - Subsection

Section 120(3)(d) in The U.P. Municipalities Act, 1916

(d)any sum ordered to be paid from the municipal fund under subsection (3) of Section 35, sub-section (2) of Section 36, Section 126, sub-section (3) of Section 163 or sub-section (3) of Section 320.

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State of Uttar Pradesh - Subsection

Section 120(3)(d) in The U.P. Municipalities Act, 1916