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[Cites 0, Cited by 0] [Section 191] [Entire Act]

State of Uttar Pradesh - Subsection

Section 191(3) in Uttar Pradesh Municipal Corporation Act, 1959

(3)For the purpose of this section, Section 27 of the Indian Stamp Act, 1899, shall be so read and construed as if it specifically required the particulars referred to therein to be separately set forth in respect of -
(a)property situated within the City, and
(b)property situated outside the City.