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 178] [Entire Act] State of Uttar Pradesh - Subsection Section 178(1) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961 (1)A sanction given or deemed to have been given by the Kshettra Panchayat under Sections 176 and 177 shall be available for one year.
