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[Cites 0, Cited by 0] [Section 77(1)] [Section 77] [Entire Act]

State of Uttar Pradesh - Subsection

Section 77(1)(b) in The U.P. Municipalities Act, 1916

(b)any rule, in particular of any rule imposing any conditions on the appointment of persons to offices, or any particular office, requiring professional skill, and on the suspension or dismissal [removal or other punishment or discharge or termination of service] [Inserted by U.P Act No. 26 of 1964.] of persons so appointed.