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

State of Uttar Pradesh - Subsection

Section 12(1) in The U.P. Antarim Zila Parishad Act, 1958

(1)Whenever the Collector is of the opinion that any act or resolution of the Antarim Zilal Parishad is prejudicial to public interest he may make a reference to the State Government recording his reasons for such reference.