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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(5) in The U.P. Antarim Zila Parishad Act, 1958

(5)in the case of the districts of Rampur and Tehri-Garhwal, subject to the provisions of the other sections, the consequences under this section shall ensure as if there had been boards in the existence in these districts at the commencement to this Act;