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 482] [Entire Act] State of Uttar Pradesh - Subsection Section 482(4) in Uttar Pradesh Municipal Corporation Act, 1959 (4)Nothing in this section shall affect the powers of the Municipal Commissioner under any provision of this Act to cause any premises to be vacated.
