Section 112(1)(c) in The U.P. Municipalities Act, 1916

[Cites 0, Cited by 0] [Section 112(1)] [Section 112] [Entire Act]

State of Uttar Pradesh - Subsection

Section 112(1)(c) in The U.P. Municipalities Act, 1916

(c)[ where there is an Executive Officer or a Medical Officer of Health, reserved to the Executive Officer by Section 60 or to the Medical Officer of Health by Section 60-A;] [Substituted by U.P. Act No. 5 of 1932.]

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State of Uttar Pradesh - Subsection

Section 112(1)(c) in The U.P. Municipalities Act, 1916