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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Uttar Pradesh - Subsection

Section 89(2) in Uttar Pradesh Municipal Corporation Act, 1959

(2)The Chairman or in the absence of the Chairman the Vice-Chairman of any Committee referred to in sub-section (1) may, whenever he thinks fit, and shall, upon a requisition made in writing by not less than one-fourth of the total number of members of the Committee, call a meeting of the Committee.