Section 298(2)(s) in The U.P. Municipalities Act, 1916

[Cites 0, Cited by 0] [Section 298(2)] [Section 298] [Entire Act]

State of Uttar Pradesh - Subsection

Section 298(2)(s) in The U.P. Municipalities Act, 1916

(s)regulating the charges to be made for the services of such job porters as aforesaid, and for the hire of such animals, vehicles and other conveyances and for the remuneration of persons who impel to carry such vehicles or conveyances.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 298(2)(s) in The U.P. Municipalities Act, 1916