Section 296(2)(c) in The U.P. Municipalities Act, 1916

[Cites 0, Cited by 0] [Section 296(2)] [Section 296] [Entire Act]

State of Uttar Pradesh - Subsection

Section 296(2)(c) in The U.P. Municipalities Act, 1916

(c)[ for the appointment of an ad hoc committee to advice the] [Inserted by U.P. Act No. 7 of 1953.] [Municipality] [Substituted by U.P. Act No. 12 of 1994.] on the preparation of master plan for the [municipal area] [Substituted by U.P. Act No. 12 of 1994.] and its execution; and

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State of Uttar Pradesh - Subsection

Section 296(2)(c) in The U.P. Municipalities Act, 1916