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[Cites 0, Cited by 0] [Section 297(1)] [Section 297] [Entire Act]

State of Uttar Pradesh - Subsection

Section 297(1)(k) in The U.P. Municipalities Act, 1916

(k)the [conditions of service including] [Substituted by U.P. Act No. 7 of 1953.] period of service of all servants of a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] and the conditions under which such servants, or any of them, shall, receive gratuities or compassionate allowances on retirement or on their becoming disabled through the execution of their duty, and the amount of such gratuities or compassionate allowance, and the conditions under which any gratuities or compassionate allowances may be paid to the surviving relatives of any such servants whose death has been caused through the execution of their duty;