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 37A] [Entire Act] State of Uttar Pradesh - Subsection Section 37A(1) in The U.P. Panchayat Raj Act, 1947 (1)An appeal against the levy of a tax, rate or fee by the [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.] shall lie to the prescribed authority.
