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[Cites 0, Cited by 0] [Section 8AA(1)] [Section 8AA] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8AA(1)(b) in Uttar Pradesh Municipal Corporation Act, 1959

(b)all powers, functions and duties of the Corporation, its Mayor, [Deputy Mayor] [The word 'Deputy Mayor' omitted by U.P. Act 49 of 2007, S.8.], [Wards Committee] [Substituted by U.P. Act 12 of 1994 (w.e.f. 30-5-1994).], Executive Committee, Development Committee and other Committees established under clause (e) of Section 5 and of the Municipal Commissioner shall as from the specified date, be vested in and be exercised, performed and discharged by an officer appointed in that behalf by the State Government (hereinafter referred to as the Administrator) and the Administrator shall be deemed in law to be the Corporation, the Mayor, the [Deputy Mayor] [The word 'Deputy Mayor' omitted by U.P. Act 49 of 2007, S.8.] [Wards Committee] [Substituted by U.P. Act 12 of 1994 (w.e.f. 30-5-1994).], Executive Committee, Development Committee or other Committees, or the Municipal Commissioner as the occasion may require;