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 12H] [Entire Act] State of Uttar Pradesh - Subsection Section 12H(a) in The U.P. Municipalities Act, 1916 (a)the date on which the electoral rolls first prepared and subsequently prepared under this Act shall come into force and their period of operation;
