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

(m)adopting any measure, other than a measure specified in Section 7 or in the foregoing provisions of this section likely to promote the public safety, health, or convenience; [and] [Added by U.P. Act No. 2 of 1919.]

(mm)[ removing social disabilities of Scheduled Castes and Backward Classes in such manner as may be prescribed;] [Substituted by U.P. Act No. 26 of 1964.]

(mmm)[ taking measures for the control of beggary;] [Inserted by U.P. Act No. 7 of 1949.]

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State of Uttar Pradesh - Subsection

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