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[Cites 0, Cited by 0] [Section 213] [Entire Act]

State of Uttar Pradesh - Subsection

Section 213(2) in Uttar Pradesh Municipal Corporation Act, 1959

(2)The provisions of sub-sections (2) and (3) of Section 209 applicable to the objections thereunder mentioned shall, so far as may be, apply to any objection made in pursuance of a notice issued under sub-section (2) and to any application made under clause (f) of sub-section (1).