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[Cites 0, Cited by 0] [Section 120(3)] [Section 120] [Entire Act]

State of Uttar Pradesh - Subsection

Section 120(3)(a1) in The U.P. Municipalities Act, 1916

(a1)the liabilities and obligations arising from a trust legally imposed upon, or accepted by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.];