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[Cites 0, Cited by 0] [Section 12B] [Entire Act]

State of Uttar Pradesh - Subsection

Section 12B(2B) in The U.P. Municipalities Act, 1916

(2B)Upon the publication of the electoral roll, it shall, subject to any alteration, addition or modification made by or under this Act be the electoral roll for the ward prepared in accordance with this Act.] [Substituted by U.P. Act No. 26 of 1995.]