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[Cites 0, Cited by 0] [Section 579(1)] [Section 579] [Entire Act]

State of Uttar Pradesh - Subsection

Section 579(1)(b) in Uttar Pradesh Municipal Corporation Act, 1959

(b)requisition the services of any officer or servant of the Municipal [Council] [Substituted for 'Board' by U.P. Act 26 of 1995, S.28 (w.e.f 30-05-1994).], Improvement Trust or Development Board or other local authority functioning in relation to the area included in such City for the purposes of all works relating to the establishment of the Corporation of such City;