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 304] [Entire Act] State of Uttar Pradesh - Subsection Section 304(2) in Uttar Pradesh Municipal Corporation Act, 1959 (2)Compensation shall be paid by the Municipal Commissioner for the loss or damage caused by the issue of an order under sub-section (1).
