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State of Uttar Pradesh - Section

Section 5 in United Provinces Melas Act, 1938

5. Power to appoint committee.

- The District Magistrate shall, in accordance with such rules as may be framed by the [State Government] [Substituted by the A.O. 1950. For (provincial Government).] in this behalf, appoint a committee to assist the Officer-in-charge in the performance of his duties.