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 145] [Entire Act] State of Uttar Pradesh - Subsection Section 145(1) in The U.P. Municipalities Act, 1916 (1)A new assessment list shall ordinarily be prepared in the manner prescribed by Sections 141 to 144, once in every five years.
