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 237] [Entire Act] State of Uttar Pradesh - Subsection Section 237(2) in Uttar Pradesh Municipal Corporation Act, 1959 (2)No authorization shall be made under sub-section (1) except after notice to the owner of the land and considering the objection, if any, filed by him.
