Section 3A(3)(b) in The U.P. Municipalities Act, 1916

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State of Uttar Pradesh - Subsection

Section 3A(3)(b) in The U.P. Municipalities Act, 1916

(b)every notified area committee constituted under Section 338 or Town Area Committee constituted under the Uttar Pradesh Town Areas Act, 1914, as it stood immediately before the commencement of the Act referred to in clause (a), shall [from such commencement and until the first constitution of the Nagar Panchayat under this Act, as amended by the Act referred to in clause (a)] [Substituted by U.P. Act No. 26 of 1995, for 'on such commencement'.] be deemed to be a Nagar Panchayat under this Act.

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State of Uttar Pradesh - Subsection

Section 3A(3)(b) in The U.P. Municipalities Act, 1916