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[Cites 0, Cited by 2] [Section 2(17)] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(17)(ii) in The U.P. Municipalities Act, 1916

(ii)"Prescribed authority" means an officer or a body corporate appointed by the State Government in this behalf by notification in the Official Gazette and, if no such officer or body corporate is appointed, the Commissioner;]