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 22] [Entire Act] State of Uttar Pradesh - Subsection Section 22(2) in The U.P. Municipalities Act, 1916 (2)[ An election petition not rejected under sub-section (1) shall be heard by the District Judge.] [Substituted by U.P. Act No. 17 of 1982.]
