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 1] [Entire Act] State of Uttar Pradesh - Subsection Section 1(2) in The Allahabad Development Authority (The Time and Manner of Payment of Betterment Charge) Bye-Laws, 1984 (2)They shall come into force with effect from the date of their publication in the Gazette.
