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[Cites 0, Cited by 0] [Section 119] [Entire Act]

State of Uttar Pradesh - Subsection

Section 119(4) in The U.P. Municipalities Act, 1916

(4)Provided that nothing in the foregoing provisions of this section shall be held to prevent the vesting of any trust property in the Treasurer of Charitable Endowments under the Charitable Endowments Act, 1890.