Section 7(1)(r) in The U.P. Municipalities Act, 1916

[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7(1)(r) in The U.P. Municipalities Act, 1916

(r)[] [Re-numbered by U.P. Act No. 5 of 1932.] [prompt attention to official letters and preparation of] [Substituted by U.P. Act No. 17 of 1934.] such returns, statements and reports as the [State Government] [Substituted by ALO 1950.] requires the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] to submit; and

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State of Uttar Pradesh - Subsection

Section 7(1)(r) in The U.P. Municipalities Act, 1916