Section 574(1)(d) in Uttar Pradesh Municipal Corporation Act, 1959

[Cites 0, Cited by 0] [Section 574(1)] [Section 574] [Entire Act]

State of Uttar Pradesh - Subsection

Section 574(1)(d) in Uttar Pradesh Municipal Corporation Act, 1959

(d)references to the members of a Municipal Board [or, as the case may be, of the Municipal Council] [Inserted by U.P. Act 26 of 1995, S. 22 (w.e.f. 30-05-1994).] constituted under the U.P. Municipalities Act, 1916, shall in respect of the City be construed as references to the members of the Corporation constituted under this Act for the City; and

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State of Uttar Pradesh - Subsection

Section 574(1)(d) in Uttar Pradesh Municipal Corporation Act, 1959