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THE UTTAR PRADESH MUNICIPALITIES (AMENDMENT) ACT, 1986
THE UTTAR PRADESH MUNICIPALITIES (AMENDMENT) ACT, 1986
(U. P. ACT No. 18 of 1986)
[As passed by the U. P. Legislature]
An Act further to amend the U. P. Municipalities Act, 1916
It is hereby enacted in the Thirty-seventh Year of the Republic of India as follows:—
Short title
1. This Act may be called the Uttar Pradesh Municipalities (Amendment) Act, 1986.
Amendment of section 133 of U. P. Act no. 21 of 1916.
2. In section 133 of the U.P. Municipalities Act, 1916, in sub-section (1) for the words “in the case of a municipality other than a city, if” the word “if” shall be substituted.
Dated Lucknow, October 6, 2001.
In pursuance of the provision of clause (3) of Article 348 of the Constitution of India, the Governor is pleased to order the publication of the following English translation of the Uttar Pradesh Nagarpalika (Sanshodhan) Adhiniyam, 2001 (Uttar Pradesh Adhiniyam Sankhya 22 of 2001) as passed by the Uttar Pradesh Legislature and assented to by the Governor on October 5, 2001.
