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[Cites 0, Cited by 0] [Section 360] [Entire Act]

State of Uttar Pradesh - Subsection

Section 360(3) in Uttar Pradesh Municipal Corporation Act, 1959

(3)When a scheme has been submitted to the State Government under the proviso to sub-section (1), the Municipal Commissioner shall cause notice of the fact to be published for two consecutive weeks in the Official Gazette and in the Bulletin of the Corporation, if any, and in the manner provided in Section 357.