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[Cites 0, Cited by 0] [Section 549] [Entire Act]

State of Uttar Pradesh - Subsection

Section 549(4) in Uttar Pradesh Municipal Corporation Act, 1959

(4)The State Government may, if it thinks fit by publication in the Official Gazette, make regulations consistent with this Act and the rules and bye-laws in respect of matter referred to in clause (f) of sub-section (1) of Section 548.