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[Cites 0, Cited by 0] [Section 200] [Entire Act]

State of Uttar Pradesh - Subsection

Section 200(2) in Uttar Pradesh Municipal Corporation Act, 1959

(2)If the Corporation decides to modify the proposals of the Executive Committee, or any of them the Municipal Commissioner shall publish the modified proposals and, if necessary, revised draft rules along with a notice indicating that the proposals and rules (if any) are in modification of proposals and rules previously published for objection.