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 400] [Entire Act] State of Uttar Pradesh - Subsection Section 400(i) in Uttar Pradesh Municipal Corporation Act, 1959 (i)contravene the provisions of any notice given by the Municipal Commissioner under Section 399 for the use of any such portion of a river or place for any such purpose.
