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 167] [Entire Act] State of Uttar Pradesh - Subsection Section 167(c) in The U.P. Municipalities Act, 1916 (c)the time (if any) within which an appeal may be referred as provided in Section 161.
