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[Cites 0, Cited by 0] [Section 264] [Entire Act]

State of Uttar Pradesh - Subsection

Section 264(4) in Uttar Pradesh Municipal Corporation Act, 1959

(4)Where any person has been appointed by the State Government for the purposes of inspection under sub-section (1) he shall, as soon as may be, submit his report to the Municipal Commissioner who shall without delay lay it before the Executive Committee which shall then forward it to the State Government with its comments.