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[Cites 0, Cited by 0] [Section 154(2)] [Section 154] [Entire Act]

State of Uttar Pradesh - Subsection

Section 154(2)(b) in Uttar Pradesh Municipal Corporation Act, 1959

(b)no portion of any sum of money borrowed or re-borrowed for the execution of any work shall be applied to the payment of salaries or allowances of any Corporation officer or servant other than those who are exclusively employed upon the work for the construction of which the money was borrowed, or for meeting expenditure of recurring nature: