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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Uttar Pradesh - Subsection

Section 23(d) in The U.P. Municipalities Act, 1916

(d)the [District Judge] [Substituted by U.P. Act No. 17 of 1982 for the word 'Court'.] for the purpose of deciding any issue, shall only be bound to require the production of, or to receive so much evidence, oral or documentary, as it considers necessary;