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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Uttar Pradesh - Subsection

Section 12(2) in The U.P. Antarim Zila Parishad Act, 1958

(2)The State Government, after considering the reference and giving such opportunity as it may think fit to the Antarim Zila Parishad to give its reply to the opinion of the Collector, cancel or modify the act or resolution and make such incidental or consequential orders as it may deem necessary.