Section 112(1)(b) in The U.P. Municipalities Act, 1916

[Cites 0, Cited by 0] [Section 112(1)] [Section 112] [Entire Act]

(b)reserved or assigned to a [President] [Substituted by U.P. Act No. 7 of 1949.] by clauses (a), (b) and (c) of Section 50 or by Section 51; and

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