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[Cites 0, Cited by 0] [Section 8AA(2)] [Section 8AA] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8AA(2)(ii) in Uttar Pradesh Municipal Corporation Act, 1959

(ii)delegate, subject to such conditions as he may think fit to impose, the power so conferred to any person or Committee or other body constituted under sub-clause (i), to be specified by him in that behalf.