Section 541(48) in Uttar Pradesh Municipal Corporation Act, 1959
(48)prohibition and regulation of advertisements; and[(48-A) the provision and the manner for allotment of land to the person engaged traditionally in the vocation of making earthen pottery. [Inserted by U.P. Act 26 of 1995, 5.21 (w.e.f. 30-05-1994).]Explanation. - A person shall be deemed to be engaged traditionally in such vocation if he belongs to such class of persons as may be notified by the State Government.] [Substituted by U.P. Act 12 of 1994 (w.e.f. 30-05-1994).]
