Section 571(1)(a) in Uttar Pradesh Municipal Corporation Act, 1959

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State of Uttar Pradesh - Subsection

Section 571(1)(a) in Uttar Pradesh Municipal Corporation Act, 1959

(a)until the expiration of two months next after notice in writing has been, in the case of the Corporation, left at the Corporation office and, in the case of the Municipal Commissioner or of a Corporation officer or servant delivered to him or left at his office, stating with reasonable particularity the cause of action, the nature of the relief sought, the amount of compensation claimed, if any, and the name and place of abode of the intending plaintiff and of his attorney, advocate, pleader or agent, if any, for the purpose of such suit, nor

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State of Uttar Pradesh - Subsection

Section 571(1)(a) in Uttar Pradesh Municipal Corporation Act, 1959