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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Uttar Pradesh - Subsection

Section 9(1)(e) in The U.P. Municipalities Act, 1916

(e)the Chairperson of the committees, if any, established under Section 104, if they are not members under any of the foregoing clauses :