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[Cites 0, Cited by 0] [Section 154(1)] [Section 154] [Entire Act]

State of Uttar Pradesh - Subsection

Section 154(1)(i) in Uttar Pradesh Municipal Corporation Act, 1959

(i)no loan shall be raised for the execution of any work other than a permanent work which expression shall include any work of which the cost should, in the opinion of the State Government, be spread over a term of years;