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[Cites 0, Cited by 0] [Section 136(1)] [Section 136] [Entire Act]

State of Uttar Pradesh - Subsection

Section 136(1)(a) in Uttar Pradesh Municipal Corporation Act, 1959

(a)the Municipal Commissioner shall cause a detailed report to be prepared including such estimates and drawings as may be requisite and forward the same to the Executive Committee who shall submit the same before the Corporation with its suggestions, if any;