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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Uttar Pradesh - Subsection

Section 88(1) in The U.P. Municipalities Act, 1916

(1)It shall be necessary for the transaction of any business other than business which is required to be transacted by a special resolution that not less than one-third of the total members of the [Municipality] [Substituted by,U.P Act No. 12 of 1994.] for the time being shall be present.