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[Cites 0, Cited by 0] [Section 97] [Entire Act]

State of Uttar Pradesh - Subsection

Section 97(3) in The U.P. Municipalities Act, 1916

(3)If a contract to which the foregoing provisions of this section apply is executed otherwise than in conformity therewith it shall not be binding on the [Municipality] [Substituted by U.P. Act No. 12 of 1994.].