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[Cites 0, Cited by 0] [Section 365(4)] [Section 365] [Entire Act]

State of Uttar Pradesh - Subsection

Section 365(4)(b) in Uttar Pradesh Municipal Corporation Act, 1959

(b)in relation to any improvement scheme notified under Section 363 before the commencement of the Uttar Pradesh Nagar Mahapalika (Amendment) Act, 1972, this sub-section shall be so construed as if for the words 'five years' the words 'ten years' were substituted: