Section 334(2)(a) in The U.P. Municipalities Act, 1916

[Cites 0, Cited by 0] [Section 334(2)] [Section 334] [Entire Act]

State of Uttar Pradesh - Subsection

Section 334(2)(a) in The U.P. Municipalities Act, 1916

(a)the validity of any appointment, or any grant or appropriation of money or property, or any tax or impost, made or imposed under any enactment hereby repealed; or

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State of Uttar Pradesh - Subsection

Section 334(2)(a) in The U.P. Municipalities Act, 1916