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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Uttar Pradesh - Subsection

Section 23(b) in The U.P. Municipalities Act, 1916

(b)the [District Judge] [Substituted by U.P. Act No. 17 of 1982 for the word 'Court'.] shall not be required to record or have recorded the evidence in full, but shall make a memorandum of the evidence sufficient in its option for the purpose of deciding the case;