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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Uttar Pradesh - Subsection

Section 96(3) in Uttar Pradesh Municipal Corporation Act, 1959

(3)If any difference of opinion arises between the Corporation and any such other local authority which has joined the Corporation under this section, the matter shall be referred to the State Government whose decision thereon shall be final and binding:Provided that, if the authority concerned is a Cantonment authority, any such decision shall not be binding unless it is confirmed by the Central Government.