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[Cites 0, Cited by 0] [Section 564(1)] [Section 564] [Entire Act]

State of Uttar Pradesh - Subsection

Section 564(1)(h) in Uttar Pradesh Municipal Corporation Act, 1959

(h)with the approval of the Executive Committee admit or compromise any claim, suit or legal proceeding brought against the Corporation or against the Municipal Commissioner or a Corporation officer or servant in respect of anything done or omitted to be done as aforesaid;