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[Cites 0, Cited by 0] [Section 514] [Entire Act]

State of Uttar Pradesh - Subsection

Section 514(6) in Uttar Pradesh Municipal Corporation Act, 1959

(6)It shall be lawful for the Municipal Commissioner on behalf of the Corporation to offer a nominal bid in the case of any immovable property put up for sale, provided the previous approval of the Executive Committee is obtained to such bidding.