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[Cites 0, Cited by 0] [Section 422] [Entire Act]

State of Uttar Pradesh - Subsection

Section 422(g) in Uttar Pradesh Municipal Corporation Act, 1959

(g)with the approval of the Executive Committee, farm the stall ages, rents and fees leviable as aforesaid or any portion thereof, for any period not exceeding one year at a time, or