Section 2(17) in Uttar Pradesh Municipal Corporation Act, 1959
(17)[* * *] [Omitted by U.P. Act 12 of 1994 (w.e.f. 30-05-1994).][(17-A) "Director" means the Director of Local Bodies, Uttar Pradesh, appointed by the State Government under Section 5-A] [Inserted by U.P. Act 41 of 1976 (w.e.f. 15-9-1976).].
