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[Cites 0, Cited by 0] [Section 571(2)] [Section 571] [Entire Act]

State of Uttar Pradesh - Subsection

Section 571(2)(a) in Uttar Pradesh Municipal Corporation Act, 1959

(a)the plaintiff shall not be permitted to go into evidence of any cause of action except such as is set forth in the notice delivered or left by him as aforesaid;