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[Cites 0, Cited by 1] [Section 147] [Entire Act]

State of Uttar Pradesh - Subsection

Section 147(4) in The U.P. Municipalities Act, 1916

(4)Every alteration made under sub-section (1) shall be authenticated by the signature or signatures of the person or persons authorized by Section 144 and subject to the result of an appeal under Section 160, shall take effect from the date on which the next instalment falls due.