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[Cites 0, Cited by 0] [Section 487] [Entire Act]

State of Uttar Pradesh - Subsection

Section 487(2) in Uttar Pradesh Municipal Corporation Act, 1959

(2)Such Magistrate or Magistrates and their establishments shall be paid such salary, pension, leave allowances and other allowances as may, from time to time, be fixed by the State Government.