Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 261] [Entire Act] State of Uttar Pradesh - Subsection Section 261(j) in Uttar Pradesh Municipal Corporation Act, 1959 (j)a notice under Section 257 requiring the owner to remove defects in any washing place, may, within the prescribed time and in the prescribed manner, appeal to the Judge.
