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[Cites 0, Cited by 0] [Section 297(1)] [Section 297] [Entire Act]

State of Uttar Pradesh - Subsection

Section 297(1)(g) in The U.P. Municipalities Act, 1916

(g)the delegation of powers, duties or functions to -
(i)the [President] [Substituted by U.P. Act No. 7 of 1949.] of the [Municipality] [Substituted by U.P Act No. 12 of 1994.];
(ii)a committee constituted under clause (d);
(iii)a Chairman of such committee;
(iv)the executive officer; or
(v)[* * *] [Omitted by U.P. Act No. 26 of 1964.] any other servant of a [Municipality] [Substituted by U.P. Act No. 12 of 1994.];
(vi)[ any] [Inserted by U.P. Act No. 4 of 1926.] [person in the service of the Government] [Substituted by ALO 1950.] who is employed as civil surgeon, medical officer-in-charge of a hospital or dispensary, medical officer of health, deputy inspector of schools or sub-deputy inspector of schools;