Section 60A(c) in The U.P. Municipalities Act, 1916
(c)the powers conferred on the Executive Officer under Section 60 (1 )(d) in respect of Sections 191 (1) and (2), 192 (1), 196 (c) and (d), 201 (1), 202 (1), 225 (1) and (2), 227, 244 (1) and (2), 245 (1), 249, 250 (2), 267, 268, 269, 270, 271, 273 (l)(a), 276, 277, 278, 280, 283, 294 and also in respect of 307 so far as the notice referred to therein relates to the other sections specified in this clause;
