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[Cites 0, Cited by 0] [Section 131(1)] [Section 131] [Entire Act]

State of Uttar Pradesh - Subsection

Section 131(1)(d) in The U.P. Municipalities Act, 1916

(d)any other matter referred to in Section 153 which the [State Government] [Substituted by ALO 1950.] requires by rule to be specified.