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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Uttar Pradesh - Subsection

Section 95(4) in Uttar Pradesh Municipal Corporation Act, 1959

(4)The Corporation may at any time dissolve or alter the constitution of any Special Committee or Joint Committee or may at any time withdraw from any Special Committee any of the powers, duties and functions delegated to it.