Section 8(1)(n) in The U.P. Municipalities Act, 1916

[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8(1)(n) in The U.P. Municipalities Act, 1916

(n)[ the doing of anything whereon expenditure is declared by the] [Added by U.P. Act No. 2 of 1919.] [State Government] [Substituted by ALO 1950.] or by the [Municipality with the sanction] [Substituted by U.P. Act No. 12 of 1994.] of the [Prescribed Authority] [Substituted by U.P. Act No. 7 of 1949.] to be an appropriate charge on the Municipal fund;

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 8(1)(n) in The U.P. Municipalities Act, 1916