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[Cites 0, Cited by 0] [Section 566] [Entire Act]

State of Uttar Pradesh - Subsection

Section 566(b) in Uttar Pradesh Municipal Corporation Act, 1959

(b)to assist the Municipal Commissioner or any Corporation officer or servant, or any person to whom the Municipal Commissioner has lawfully delegated powers reasonably demanding his aid for the lawful exercise of any power vesting in the Municipal Commissioner or in such Corporation officer or servant or person under this Act, or any such rule, bye-law or regulation;