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 49] [Entire Act] State of Uttar Pradesh - Subsection Section 49(b) in Uttar Pradesh Municipal Corporation Act, 1959 (b)[ to question the legality of any action taken by or under the authority of the State Election Commission in respect of preparation and publication of electoral roll; or]
