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[Cites 0, Cited by 0] [Section 9A(1)] [Section 9A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 9A(1)(e) in The U.P. Municipalities Act, 1916

(e)If on the basis of the population of Scheduled Castes or Scheduled Tribes in a Municipal Council or Nagar Panchayat -