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[Cites 0, Cited by 14] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(2) in The U.P. Municipalities Act, 1916

(2)The Governor may, by a subsequent notification under clause (2) of Article 243-Q of the Constitution, include or exclude any area in or from a transitional area or a smaller urban area referred to in sub-section (1), as the case may be.] [Substituted by U.P. Act No. 26 of 1995.]