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 3] [Entire Act] State of Uttar Pradesh - Section Section 49 in The U.P. Municipalities Act, 1916 49. [ President to be member. - The President of a municipality shall be ex officio member of the municipality.] [Substituted by U.P. Act No. 12 of 1994.]
