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 412] [Entire Act] State of Uttar Pradesh - Subsection Section 412(5) in Uttar Pradesh Municipal Corporation Act, 1959 (5)If the Municipal Commissioner is not satisfied with the plan or statement of particulars he may refuse or postpone registration, until his objections have been removed.
