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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(1)(b) in United Provinces Melas Act, 1938

(b)a Muslim religious gathering held in connection with a Dargah or Shrine.
(ii)"District Magistrate" means the District Magistrate of the district in which a mela is held ; or, if the area of a mela lies in more than one district, such District Magistrate as the [State Government] [Substituted by the A.O. 1950. For (provincial Government).]may appoint for the purposes of this Act: