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 48] [Entire Act] State of Uttar Pradesh - Subsection Section 48(2B) in The U.P. Municipalities Act, 1916 (2B)[ An order passed by the State Government under sub-section (2-A) shall be final and shall not be questioned in any Court.] [Added by U.P. Act 26 of 1964.]
