Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 497] [Entire Act]

State of Uttar Pradesh - Subsection

Section 497(4) in Uttar Pradesh Municipal Corporation Act, 1959

(4)The State Government may, after consulting the High Court, from time to time, make rules for regulating the admission of appeals under sub-section (1) and the procedure to be followed in the adjudication thereof.Arrest of Offenders