Section 104(1)(a) in The U.P. Municipalities Act, 1916

[Cites 0, Cited by 0] [Section 104(1)] [Section 104] [Entire Act]

State of Uttar Pradesh - Subsection

Section 104(1)(a) in The U.P. Municipalities Act, 1916

(a)by regulation establish such committees as it thinks fit [or as the] [Inserted by U.P. Act No. 7 of 1949.] [State Government] [Substituted by ALO 1950.] may direct or the purpose of exercising such powers, performing such duties or discharging such functions as may be delegated to a committee under Section 112; and

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State of Uttar Pradesh - Subsection

Section 104(1)(a) in The U.P. Municipalities Act, 1916