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[Cites 0, Cited by 0] [Section 101] [Entire Act]

State of Uttar Pradesh - Subsection

Section 101(3) in Uttar Pradesh Municipal Corporation Act, 1959

(3)Any officer specially authorized by the State Government in this behalf shall be entitled to attend the meeting of the Corporation and to address it on any matter affecting his department or in respect of which he has special knowledge.