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[Cites 0, Cited by 0] [Section 138(2)] [Section 138] [Entire Act]

State of Uttar Pradesh - Subsection

Section 138(2)(c) in Uttar Pradesh Municipal Corporation Act, 1959

(c)the procedure in general for the purchase or acquisition of the property, for and on behalf of the Corporation, or sale, lease, hire, exchange, grant or disposal of the property vested in or acquired by the Corporation;