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 132] [Entire Act] State of Uttar Pradesh - Subsection Section 132(3) in The U.P. Municipalities Act, 1916 (3)Any objection which may be received to the modified proposals shall be dealt with in the manner prescribed in sub-section (1).
