Section 85(1)(b) in The U.P. Municipalities Act, 1916

[Cites 0, Cited by 0] [Section 85(1)] [Section 85] [Entire Act]

State of Uttar Pradesh - Subsection

Section 85(1)(b) in The U.P. Municipalities Act, 1916

(b)without a reasonable cause of which notice has, when possible, been given to the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], absents himself from his duties,

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State of Uttar Pradesh - Subsection

Section 85(1)(b) in The U.P. Municipalities Act, 1916