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State of Uttar Pradesh - Section

Section 329 in The U.P. Municipalities Act, 1916

329. Provision for publicity of Rules, Regulations and bye-laws.

- Books containing every rule, regulation and bye-law shall be kept in the municipal office and shall be open, during the ordinary hours of business, to inspection free of charge by any person and shall be for sale to the public at such office at reasonable price to be specified by bye-law in this behalf.