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

State of Uttar Pradesh - Subsection

Section 3A(3)(a) in The U.P. Municipalities Act, 1916

(a)every Municipal Board existing immediately before the commencement of the Uttar Pradesh Urban Local Self Government Laws (Amendment) Act, 1994, shall [from such commencement and until the first constitution of the Municipal Council under this Act as amended by the said Act be deemed to be a Municipal Council under the Act;] [Substituted by U.P. Act No. 26 of 1995, for 'on such commencement'.]