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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Uttar Pradesh - Subsection

Section 16(8) in Uttar Pradesh Municipal Corporation Act, 1959

(8)Save as provided, in [sub-sections (5) and (6)] [Substituted by U.P. Act 12 of 1994 (w.e.f. 30-5-1994).] a meeting convened for the purpose of considering a motion under this section shall not for any reason be adjourned.