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[Cites 0, Cited by 0] [Section 580C] [Entire Act]

State of Uttar Pradesh - Subsection

Section 580C(3) in Uttar Pradesh Municipal Corporation Act, 1959

(3)All appeals pending before any authority of the said Nagar Mahapalika on the said date shall, so far as may be practicable, be disposed of, as if there was a Corporation, when they were filed.