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 31] [Entire Act] State of Uttar Pradesh - Subsection Section 31(2) in The U.P. Economizer Rules, 1959 (2)The State Government shall appoint a person who has exercised the powers of a District Judge or a District Magistrate to be in appellate authority for such period as it may deem fit.
