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 1] [Section 13K] [Entire Act] State of Uttar Pradesh - Subsection Section 13K(2) in The U.P. Municipalities Act, 1916 (2)No election shall be called in question except by an election petition presented in accordance with the provisions of this Act.
