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[Cites 0, Cited by 0] [Section 12B] [Entire Act]

State of Uttar Pradesh - Subsection

Section 12B(2A) in The U.P. Municipalities Act, 1916

(2A)The Chief Election Officer (Urban Local Bodies) and the Electoral Registration Officer referred to in sub-section (2) shall be such officers of the State Government as the State Election Commission may, in consultation with the State Government, nominate or designate in this behalf.