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[Cites 0, Cited by 0] [Section 579(1)] [Section 579] [Entire Act]

State of Uttar Pradesh - Subsection

Section 579(1)(a) in Uttar Pradesh Municipal Corporation Act, 1959

(a)by notification in the Official Gazette appoint an interim Municipal Commissioner to exercise the powers and perform the functions of a Municipal Commissioner under this Act [* * *] [Omitted by U.P. Act 26 of 1995, S.28 (w.e.f 30-05-1994).];