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 335] [Entire Act] State of Uttar Pradesh - Subsection Section 335(3) in Uttar Pradesh Municipal Corporation Act, 1959 (3)No objection received after the said period of three months shall be considered.
