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 523] [Entire Act] State of Uttar Pradesh - Subsection Section 523(b) in Uttar Pradesh Municipal Corporation Act, 1959 (b)the said person shall be entitled to credit in account with the owner for any sum paid by or recovered from him on account of the said expenses;
