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[Cites 0, Cited by 0] [Section 112] [Entire Act]

State of Uttar Pradesh - Subsection

Section 112(3) in Uttar Pradesh Municipal Corporation Act, 1959

(3)[The Mukhya Abhiyanta] [Substituted by U.P. Act 12 of 1994 (w.e.f. 30-05-1994).], the Nagar Sawasthya Adhikari, the Mukhya Nagar Lekha Parikshak and such other officers as may be specified by the State Government shall be called the Heads of the Departments of the Corporation and shall perform such duties and shall exercise such powers as are imposed upon them by or under this Act or any other enactment for the time being in force.[[112A. Centralization of services. [New Sections 112-A, 112-B, 112-C and 112-D added by U.P. Act XXI of 1964.]