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[Cites 0, Cited by 0] [Section 124] [Entire Act]

State of Uttar Pradesh - Subsection

Section 124(3) in The U.P. Municipalities Act, 1916

(3)Provided that every transfer under sub-section (1), other than a lease for a term not exceeding one year, shall be made by instrument in writing sealed with the common seal of the municipality and otherwise complying with all conditions in respect of contracts imposed by or under this Act.