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 2] [Entire Act] State of Uttar Pradesh - Subsection Section 2(32) in Uttar Pradesh Municipal Corporation Act, 1959 (32)"the judge" means the judge of the Court of Small Causes having jurisdiction in the City under the Provisional Small Cause Courts Act, 1887;
