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[Cites 0, Cited by 0] [Section 548(2)] [Section 548] [Entire Act]

State of Uttar Pradesh - Subsection

Section 548(2)(b) in Uttar Pradesh Municipal Corporation Act, 1959

(b)regulating the declaration of expenses incurred by the Municipal Commissioner under the provisions of this Act and the rules in respect of any materials or fittings supplied or work executed or thing done to, upon or in connection with some building or land which are recoverable from the owner or occupier to be improvement expenses;