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[Cites 0, Cited by 0] [Section 97(2)] [Section 97] [Entire Act]

State of Uttar Pradesh - Subsection

Section 97(2)(b) in The U.P. Municipalities Act, 1916

(b)by any person or persons empowered under sub-section (2) or (3) of the previous section to sanction the contract if further and in like manner empowered in this behalf by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.].