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 146] [Entire Act] State of Uttar Pradesh - Subsection Section 146(a) in The U.P. Municipalities Act, 1916 (a)for any purpose connected with a tax to which the list refers, of the amount leviable in respect of any building or land during the period to which the list relates; and
