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 69A] [Entire Act] State of Uttar Pradesh - Subsection Section 69A(2A) in The U.P. Municipalities Act, 1916 (2A)[ The order of the suspension under sub-section (1) may at any time be revoked or modified by the Prescribed Authority.] [Inserted by U.P. Act No. 26 of 1964.]
