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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Uttar Pradesh - Subsection

Section 68(4) in The U.P. Municipalities Act, 1916

(4)Every person appointed under sub-section (2) may exercise the powers and. shall perform the duties conferred or imposed by or under this or any other enactment on the person for which he is appointed to act.