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 507] [Entire Act] State of Uttar Pradesh - Subsection Section 507(2) in Uttar Pradesh Municipal Corporation Act, 1959 (2)Every warrant issued under this section shall be signed by the Municipal Commissioner, or by the officer referred to in clause (b) of sub-section (1).
