Section 180(1)(a) in The U.P. Municipalities Act, 1916

[Cites 0, Cited by 0] [Section 180(1)] [Section 180] [Entire Act]

State of Uttar Pradesh - Subsection

Section 180(1)(a) in The U.P. Municipalities Act, 1916

(a)any written directions that the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] deems fit to issue in respect of all or any of the matters mentioned in sub-head (h) of heading A of Section 298, or

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State of Uttar Pradesh - Subsection

Section 180(1)(a) in The U.P. Municipalities Act, 1916