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 182] [Entire Act] State of Uttar Pradesh - Subsection Section 182(2) in Uttar Pradesh Municipal Corporation Act, 1959 (2)The Corporation shall from year to year, in accordance with Section 148, determine the rates at which the tax referred to in sub-section (1) shall be levied.
