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[Cites 0, Cited by 0] [Section 141] [Entire Act]

State of Uttar Pradesh - Subsection

Section 141(2) in Uttar Pradesh Municipal Corporation Act, 1959

(2)On receipt of requisition under sub-section (1) the Municipal Commissioner shall forthwith forward a copy thereof to the Corporation together with a report of the action taken by him thereon for its information.