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[Cites 0, Cited by 0] [Section 200] [Entire Act]

State of Uttar Pradesh - Subsection

Section 200(1) in Uttar Pradesh Municipal Corporation Act, 1959

(1)Any inhabitant of the City may, within two weeks from the publication of the said notice, submit to the Corporation an objection in writing to all or any of the proposals framed under the preceding section, and the Corporation shall take any objection so submitted into consideration and pass orders thereon by special resolution.