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[Cites 0, Cited by 0] [Section 333B] [Entire Act]

State of Uttar Pradesh - Subsection

Section 333B(a) in The U.P. Municipalities Act, 1916

(a)all taxes, fees, licences, fines or penalties imposed, prescribed or levied, on the date immediately preceding the said date, by the municipality of the undivided municipal area be deemed to have been imposed/prescribed or levied by the newly constituted municipality under the provisions of this Act;