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[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

State of Uttar Pradesh - Subsection

Section 25(1)(d) in Uttar Pradesh Municipal Corporation Act, 1959

(d)[ is in the service of a State Government or the Central Government or any local authority or any undertaking or body owned or controlled by the State Government or the Central Government or is a District Government Counsel or an Additional or Assistant District Government Counsel or an Honorary Magistrate or an Honorary Munsif or an Honorary Assistant Collector;] [Substituted by U.P. Act 16 of 2004, S.5 (w.r.e.f. 30-5-1994).]