Section 169(1)(b) in The U.P. Municipalities Act, 1916

[Cites 0, Cited by 0] [Section 169(1)] [Section 169] [Entire Act]

State of Uttar Pradesh - Subsection

Section 169(1)(b) in The U.P. Municipalities Act, 1916

(b)show cause to the satisfaction of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] or of such officer as the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] by regulation may appoint in this behalf, or, where there is an executive officer, of the executive officer, as the case may be, why he should not pay the same,

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State of Uttar Pradesh - Subsection

Section 169(1)(b) in The U.P. Municipalities Act, 1916