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 41] [Entire Act] State of Uttar Pradesh - Subsection Section 41(9) in U.P. Zila Panchayats (Conduct of Proceedings) Rules, 1962 (9)The compliance of the requisition made under sub-rule (8) shall be made by the concerned officer without unreasonable delay.
