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State of Uttar Pradesh - Section

Section 532 in Uttar Pradesh Municipal Corporation Act, 1959

532. State Government's power to cause inspection to be made.

- The State Government may depute any officer to inspect or examine any Corporation department, office, service, work or thing and to report thereon and any officer so deputed may, for the purposes of such inspection or examination, exercise all the powers conferred by Section 531 upon the State Government.