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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Uttar Pradesh - Subsection

Section 96(6) in Uttar Pradesh Municipal Corporation Act, 1959

(6)Subject to the prior approval of the State Government the terms referred to in sub-section (5) may be varied or rescinded with the concurrence of all the local authorities concerned and any such variation or rescission shall take effect from such date as may be agreed upon and specified by the said local authorities.