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

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

State of Uttar Pradesh - Subsection

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

(d)nominated members, who shall be nominated by the State Government, by notification in the Official Gazette, from amongst persons having special knowledge or experience in municipal administration and whose numbers shall in the case of -

(i)Nagar Panchayat, be not less than two and not more than three;

(ii)Municipal Council, be not less than three and not more than five;

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State of Uttar Pradesh - Subsection

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