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[Cites 0, Cited by 0] [Section 333A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 333A(v) in The U.P. Municipalities Act, 1916

(v)the municipal fund of the Nagar Panchayat and all the proceeds of the unexpanded taxes, tolls, fees or fines levied or realised by it, shall be transferred to and from part of the municipal fund of the Municipal Council;