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 74] [Entire Act] State of Uttar Pradesh - Subsection Section 74(5) in Uttar Pradesh Municipal Corporation Act, 1959 (5)A copy of the order of the High Court on appeal shall be sent by the Registrar of the High Court to the State Government for information.
