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 473] [Entire Act] State of Uttar Pradesh - Subsection Section 473(a) in Uttar Pradesh Municipal Corporation Act, 1959 (a)in the case of an appeal against an annual value, on the day when the objection made [against such value under Section 209] [Substituted by U.P. Act 21 of 1964.] is disposed of;
