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[Cites 0, Cited by 0] [Section 122(1)] [Section 122] [Entire Act]

State of Uttar Pradesh - Subsection

Section 122(1)(a) in Uttar Pradesh Municipal Corporation Act, 1959

(a)to produce any record, correspondence, plan or other document Which is in his possession or under his control as Municipal Commissioner or which is recorded on files in his office or in the office of any Corporation officer or servant subordinate to him;