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[Cites 0, Cited by 0] [Section 146(2)] [Section 146] [Entire Act]

State of Uttar Pradesh - Subsection

Section 146(2)(f) in Uttar Pradesh Municipal Corporation Act, 1959

(f)provide for a sum of money not exceeding five thousand rupees to be spent by the Mayor in his discretion on any one or more of the matters specified in Section 114 or 115.