Section 30A in Uttar Pradesh Municipal Corporation Act, 1959
30A. [ Conveyance allowance or facilities for members. [Inserted by U.P. Act 21 of 1964.]
- The Corporators [* * *] may be paid such conveyance allowance, or be given such facilities in lieu of conveyance allowance, for attendance at meetings of the Corporation and its committees as may be provided by rules.]Delimitation of Wards
