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 106] [Entire Act] State of Uttar Pradesh - Subsection Section 106(2) in The U.P. Panchayat Raj Act, 1947 (2)No action such as is described in sub-section (1) shall be commenced otherwise than within six months next after the accrual of the cause of action.
