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[Cites 0, Cited by 0] [Section 547] [Entire Act]

State of Uttar Pradesh - Subsection

Section 547(2) in Uttar Pradesh Municipal Corporation Act, 1959

(2)After receipt and consideration of any such representation or, if in the meantime no such representation is received, after the expiry of the prescribed period, the State Government may at any time, by notification in the Official Gazette, modify or repeal such bye-law either wholly or in part.