Section 52(1)(c) in The U.P. Municipalities Act, 1916

[Cites 0, Cited by 0] [Section 52(1)] [Section 52] [Entire Act]

State of Uttar Pradesh - Subsection

Section 52(1)(c) in The U.P. Municipalities Act, 1916

(c)a copy of any record, correspondence or plan or other document which is in his possession or control as [President] [Substituted by U.P. Act No. 7 of 1949.] or which is recorded or filed in his office or in the office of any municipal servant.

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State of Uttar Pradesh - Subsection

Section 52(1)(c) in The U.P. Municipalities Act, 1916