Section 3B(3)(b) in The U.P. Municipalities Act, 1916

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State of Uttar Pradesh - Subsection

Section 3B(3)(b) in The U.P. Municipalities Act, 1916

(b)such other members not exceeding ten as may be nominated by the Municipal Council, from amongst persons registered as electors within the territorial area of the concerned Ward Committee, office bearers of citizens welfare societies and representatives of non-government organizations, who have special knowledge or experience of municipal administration :

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State of Uttar Pradesh - Subsection

Section 3B(3)(b) in The U.P. Municipalities Act, 1916