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[Cites 0, Cited by 2] [Section 548(1)] [Section 548] [Entire Act]

State of Uttar Pradesh - Subsection

Section 548(1)(f) in Uttar Pradesh Municipal Corporation Act, 1959

(f)determining the conditions under which the said officers and servants, or any of them, shall on retirement or discharge receive pensions, gratuities or compassionate allowances, and under which the surviving spouse or children and in the absence of the surviving spouse or children, the parents, brothers and sisters, if any, dependent on any of the said officers and servants, shall after their death, receive compassionate allowances and the amounts of such pensions, gratuities or compassionate allowances;