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[Cites 0, Cited by 0] [Section 574(1)] [Section 574] [Entire Act]

State of Uttar Pradesh - Subsection

Section 574(1)(b) in Uttar Pradesh Municipal Corporation Act, 1959

(b)references to the President or the Vice-President of the Municipal Board [or, as the case may be, of the Municipal Council] [Inserted by U.P. Act 26 of 1995, S. 22 (w.e.f. 30-05-1994).] constituted under the U.P. Municipalities Act, 1916, shall be construed in respect of the City as references to the Municipal Commissioner, appointed under this Act;