Section 37 in The U.P. Municipalities Act, 1916

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State of Uttar Pradesh - Section

Section 37 in The U.P. Municipalities Act, 1916

37. Prohibition of remuneration to members and President.

- No member or President of a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall be granted any remuneration or travelling allowance by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] except with the sanction of State Government or in accordance with rules made in this behalf.

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State of Uttar Pradesh - Section

Section 37 in The U.P. Municipalities Act, 1916

37. Prohibition of remuneration to members and President.