Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 66A] [Entire Act] State of Uttar Pradesh - Subsection Section 66A(4) in The U.P. Municipalities Act, 1916 (4)The salary and other conditions of service of a person appointed under sub-section (1) shall be such as may be prescribed.
