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[Cites 0, Cited by 0] [Section 564(1)] [Section 564] [Entire Act]

State of Uttar Pradesh - Subsection

Section 564(1)(i) in Uttar Pradesh Municipal Corporation Act, 1959

(i)with the like approval, institute and prosecute any suit or withdraw from or compromise any suit or any claim, other than a claim of the description specified in clause (f), which has been instituted or made in the name of the Corporation or the Municipal Commissioner;