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 196] [Entire Act] State of Uttar Pradesh - Subsection Section 196(b) in The U.P. Municipalities Act, 1916 (b)after giving, by public notice or otherwise not less than two months notice to the parties concerned, relinquish an undertaking under clause (a);
