Section 297(1)(m) in The U.P. Municipalities Act, 1916

[Cites 0, Cited by 0] [Section 297(1)] [Section 297] [Entire Act]

State of Uttar Pradesh - Subsection

Section 297(1)(m) in The U.P. Municipalities Act, 1916

(m)the conditions subject to which sums due to a [Municipality] [Substituted by U.P. Act No. 12 of 1994.], may be written off as irrecoverable, and the conditions subject to which the whole or any part of fee chargeable for distress may be remitted; [* * *] [Omitted by U.P Act No. 17 of 1934.]

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 297(1)(m) in The U.P. Municipalities Act, 1916