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[Cites 0, Cited by 0] [Section 153] [Entire Act]

State of Uttar Pradesh - Subsection

Section 153(f) in The U.P. Municipalities Act, 1916

(f)any other matter relating to taxes in respect of which this Act makes no provision or insufficient provision and provision is, in the opinion of the [State Government] [Substituted by ALO 1950.], necessary.