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[Cites 0, Cited by 6] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(2) in The U.P. Municipalities Act, 1916

(2)The [Governor] [Substituted by U.P. Act No. 12 of 1994.] shall, before issuing the notification consider any objection or suggestion in writing which it receives from any person, in respect of the draft [within the period stated] [Substituted by U.P. Act No. 1 of 1955.].