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[Cites 0, Cited by 1] [Section 129] [Entire Act]

State of Uttar Pradesh - Subsection

Section 129(ii) in The U.P. Municipalities Act, 1916

(ii)on a plot of land or building the annual value whereof, does not exceed rupees three hundred and sixty, and to which no water is supplied by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.]; or