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[Cites 0, Cited by 0] [Section 3(5)] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(5)(a) in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965

(a)six non-official members, appointed by the State Government, of whom one shall be the Nagar Pramukh of a Nagar Mahapalrka and two shall be members of the State Legislature, one from each House thereof;