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[Cites 0, Cited by 0] [Section 297(1)] [Section 297] [Entire Act]

State of Uttar Pradesh - Subsection

Section 297(1)(j) in The U.P. Municipalities Act, 1916

(j)the grant of leave to servants of a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] and the remuneration to be paid to the persons, if any, appointed to act for them whilst on leave;