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[Cites 0, Cited by 0] [Section 77B] [Entire Act]

State of Uttar Pradesh - Subsection

Section 77B(5) in The U.P. Municipalities Act, 1916

(5)[Municipality] [Substituted by U.P. Act No. 12 of 1994.] the act under this section, by a special resolution supported by not less than two-thirds of the members constituting the [Municipality] [Substituted by U.P. Act No. 12 of 1994.].