Section 9A(1)(d) in The U.P. Municipalities Act, 1916

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State of Uttar Pradesh - Subsection

Section 9A(1)(d) in The U.P. Municipalities Act, 1916

(d)Subject to item (ii) of sub-clause (b) the number of offices of the Presidents determined under sub-clause (b) for Municipal Councils or the Nagar Panchayats of the State shall be allotted to different Municipal Councils or Nagar Panchayats in the State, as the case may be, in the manner that -

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State of Uttar Pradesh - Subsection

Section 9A(1)(d) in The U.P. Municipalities Act, 1916