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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Uttar Pradesh - Subsection

Section 52(3) in The U.P. Municipalities Act, 1916

(3)Nothing in this section or in any other provision of this Act shall be deemed to prevent the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] from making regulations authorizing the asking of questions by members at its meetings, subject to such conditions and restrictions as may be prescribed in the regulations.