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[Cites 0, Cited by 0] [Section 538(3)] [Section 538] [Entire Act]

State of Uttar Pradesh - Subsection

Section 538(3)(b) in Uttar Pradesh Municipal Corporation Act, 1959

(b)till the constitution of the Corporation under clause (b) of sub-section (2) of Section 8, the Municipal Commissioner shall carry on the routine work of the Corporation and the Committees mentioned in Section 5.]