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[Cites 0, Cited by 2] [Section 296(2)] [Section 296] [Entire Act]

State of Uttar Pradesh - Subsection

Section 296(2)(a) in The U.P. Municipalities Act, 1916

(a)providing for any matter for which power to make provision is conferred expressly or by implication, on the [State Government] [Substituted by ALO 1950.] by this or any other enactment in force at the commencement of this Act;