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[Cites 0, Cited by 0] [Section 129A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 129A(b) in The U.P. Municipalities Act, 1916

(b)buildings and lands or portions thereof solely occupied and used for public worship or for the charitable purposes, fields, farms and gardens of Government aided institutions of research and development, play grounds of Government aided or unaided, recognised educational institutions or sports stadium;