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[Cites 0, Cited by 0] [Section 193(4)] [Section 193] [Entire Act]

State of Uttar Pradesh - Subsection

Section 193(4)(d) in The U.P. Municipalities Act, 1916

(d)the sum (if any) payable, whether in the form of rent or otherwise, by the person making the application to the owner of the land, building or drain, as the case may be.