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[Cites 0, Cited by 0] [Section 296(2)] [Section 296] [Entire Act]

State of Uttar Pradesh - Subsection

Section 296(2)(b) in The U.P. Municipalities Act, 1916

(b)generally for the guidance of a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] or any Government officer in any matter connected with the carrying out of the provisions of this or any other enactment relating to municipalities;