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 531] [Entire Act]

State of Uttar Pradesh - Subsection

Section 531(2) in Uttar Pradesh Municipal Corporation Act, 1959

(2)The State Government may at any time call upon the Municipal Commissioner to furnish it with any information, report, explanation or statistics concerning or connected with the executive administration of this Act and the Municipal Commissioner shall furnish the same without unreasonable delay.