Legal Document View

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
[Cites 0, Cited by 0] [Section 564(1)] [Section 564] [Entire Act]

State of Uttar Pradesh - Subsection

Section 564(1)(e) in Uttar Pradesh Municipal Corporation Act, 1959

(e)take, withdraw from or compromise, proceedings under sub-section (2) of Section 470, sub-sections (3) and (4) of Section 522 and Section 481 and for the recovery of expenses of compensation claimed to be due to the Corporation;