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[Cites 0, Cited by 0] [Section 11C] [Entire Act]

State of Uttar Pradesh - Subsection

Section 11C(2) in The U.P. Municipalities Act, 1916

(2)[ For the alteration or amendment of airy order under sub-section (1), the provisions of sub-sections (2) and (3) of Section 11-B shall mutatis mutandis apply.] [Inserted by U.P. Act No. 26 of 1995.]