Legal Document View

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
[Cites 0, Cited by 0] [Section 574(1)] [Section 574] [Entire Act]

State of Uttar Pradesh - Subsection

Section 574(1)(e) in Uttar Pradesh Municipal Corporation Act, 1959

(e)references to any chapter or section of the U.P. Municipalities Act, 1916, the U.P. Town Improvement Act, 1919, and the Cawnpore Urban Area Development Act, 1945, shall as far as possible be construed in respect of the City as references to this Act or its corresponding chapter or section.