Section 79(4)(b) in The U.P. Municipalities Act, 1916

[Cites 0, Cited by 0] [Section 79(4)] [Section 79] [Entire Act]

State of Uttar Pradesh - Subsection

Section 79(4)(b) in The U.P. Municipalities Act, 1916

(b)any officer or servant injured, otherwise than by reason of his own default, in the execution of his duty, or where such injury results in death, the family of such officer or servant.

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State of Uttar Pradesh - Subsection

Section 79(4)(b) in The U.P. Municipalities Act, 1916