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[Cites 0, Cited by 0] [Section 333B] [Entire Act]

State of Uttar Pradesh - Subsection

Section 333B(f) in The U.P. Municipalities Act, 1916

(f)such of the servants of the municipality of the undivided municipal area as are transferred to the newly constituted municipality shall become servants of the newly constituted municipality as if they had been appointed by the newly constituted municipality under and subject to the provisions of this Act.