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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10(2)(c) in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965

(c)in the case of any other area (which may include a municipality or part thereof), the President or Chairman of any local authority having jurisdiction in that area, to be appointed by the State Government.