Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 358(2)] [Section 358] [Entire Act]

State of Uttar Pradesh - Subsection

Section 358(2)(b) in Uttar Pradesh Municipal Corporation Act, 1959

(b)require such person, if he dissents from such acquisition, to state his reasons in writing within a period of sixty days from the service of the notice.