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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Uttar Pradesh - Subsection

Section 35(3) in The U.P. Municipalities Act, 1916

(3)If the expense is not so paid, the District Magistrate, with the previous sanction of the State Government [* * *] [Omitted by U.P. Act No. 12 of 1994.] may make an order directing the person having the custody of the Municipal fund to pay the expense from such fund.