Section 120(3)(c) in The U.P. Municipalities Act, 1916

[Cites 0, Cited by 0] [Section 120(3)] [Section 120] [Entire Act]

State of Uttar Pradesh - Subsection

Section 120(3)(c) in The U.P. Municipalities Act, 1916

(c)[except the payments under clause (a), the payment of establishment charges] [Substituted by U.P. Act No. 15 of 1983.], including such contributions as are referred to in Section 78, and the salary, allowances and pension of an executive officer appointed by the [State Government] [Substituted by ALO 1950.];

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State of Uttar Pradesh - Subsection

Section 120(3)(c) in The U.P. Municipalities Act, 1916