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[Cites 0, Cited by 0] [Section 131] [Entire Act]

State of Uttar Pradesh - Subsection

Section 131(2) in The U.P. Municipalities Act, 1916

(2)The [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall also prepare a draft of the rules which it desires the [State Government] [Substituted by ALO 1950.] to make in respect of the matters, referred to in Section 153.