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 7] [Section 3A] [Entire Act] State of Uttar Pradesh - Subsection Section 3A(2) in The U.P. Municipalities Act, 1916 (2)Every Nagar Panchayat or Municipal Council constituted under subsection (1), shall be a body corporate.
