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

State of Uttar Pradesh - Subsection

Section 333A(ii) in The U.P. Municipalities Act, 1916

(ii)any expenditure incurred by the Nagar Panchayat, on or before the date immediately preceding the said date, from its fund, shall continue to be so incurred by the Municipal Council as if it was an expenditure authorised by or under this Act;