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State of Uttar Pradesh - Section

Section 72 in The U.P. Municipalities Act, 1916

72. Combination of offices.

- Subject to the provisions of this Act or of any rule a [Municipality] [Substituted by U.P. Act No. 12 of 1994.], [President or Executive Officer, as the case may be,] [Inserted by U.P. Act No. 26 of 1964.] may appointed one person to discharge the duties of any two or more officers.