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[Cites 0, Cited by 0] [Section 451] [Entire Act]

State of Uttar Pradesh - Subsection

Section 451(2) in Uttar Pradesh Municipal Corporation Act, 1959

(2)Except as may otherwise be provided by or under this Act, for every such licence or written permission a fee may be charged at such rate as shall from time to time be fixed by the Municipal Commissioner, with the sanction of the Corporation.