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 180] [Entire Act] State of Uttar Pradesh - Subsection Section 180(4) in The U.P. Municipalities Act, 1916 (4)Provided that nothing in sub-section (3) shall be construed to authorise any person to act in contravention of this Act or of any bye-law.
