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[Cites 0, Cited by 0] [Section 299] [Entire Act]

State of Uttar Pradesh - Subsection

Section 299(2) in The U.P. Municipalities Act, 1916

(2)The [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may with like sanction prescribe a similar penalty for the breach of a rule lawfully made under the United Provinces Municipalities Act, 1873 (Act XV of 1873) and still remaining in force.