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State of Uttar Pradesh - Section

Section 142 in The U.P. Municipalities Act, 1916

142. [ Publication of list. - The Municipality or the Executive Officer authorized by it in this behalf shall publish the list prepared under Section 141 in accordance with the manner prescribed in the rules.] [[Substituted by U.P. Act No. 8 of 2011. Prior to substitution, it stood as under: