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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Uttar Pradesh - Subsection

Section 95(b) in The U.P. Municipalities Act, 1916

(b)the preparations of plans and estimates for works which are to be partly or wholly constructed at the expense of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.];