Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 66] [Entire Act] State of Uttar Pradesh - Subsection Section 66(1) in The U.P. Municipalities Act, 1916 (1)Every [* * *] [The words 'board of a', omitted by U.P. Act No. 12 of 1994.] municipality where there is no Executive Officer shall, by special resolution appoint one or more Secretaries.
