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State of Uttar Pradesh - Section

Section 37 in The Hastinapur Town Development Board Act, 1954

37. Exemption from circumstances and Property Tax.

- The Provisions of the District Boards Act, 1922, shall, in relation to the township, be so construed and have effect as if the township were a municipality and the Board a Board constituted under the U. P. Municipalities Act, 1916.