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[Cites 0, Cited by 0] [Section 2(17)] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(17)(d) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961

(d)"Notified Area Committee" or "Committee for a Notified Area" means a Committee constituted under Section 338 of the U.P. Municipalities Act, 1916 (U.P. Act II of 1916);