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 321] [Entire Act] State of Uttar Pradesh - Subsection Section 321(1) in The U.P. Municipalities Act, 1916 (1)No order or direction referred to in Section 318 shall be questioned in any other manner or by any other authority than is provided therein.
