Section 297(1)(c) in The U.P. Municipalities Act, 1916

[Cites 0, Cited by 0] [Section 297(1)] [Section 297] [Entire Act]

State of Uttar Pradesh - Subsection

Section 297(1)(c) in The U.P. Municipalities Act, 1916

(c)the conduct of proceedings [including the asking of questions by members] [Inserted by U.P. Act No. 6 of 1919.] at meetings, and the adjournment of meetings;

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State of Uttar Pradesh - Subsection

Section 297(1)(c) in The U.P. Municipalities Act, 1916