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[Cites 0, Cited by 0] [Section 78(2)] [Section 78] [Entire Act]

State of Uttar Pradesh - Subsection

Section 78(2)(b) in Uttar Pradesh Municipal Corporation Act, 1959

(b)a declaration of public policy, or a promise of public action or the mere exercise of a legal right without intent to interfere with an electoral right, shall not be deemed to be interference within the meaning of this clause;