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 95] [Entire Act] State of Uttar Pradesh - Subsection Section 95(c) in The U.P. Municipalities Act, 1916 (c)the authority by whom and the conditions subject to which such plans and estimates may be sanctioned;
