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 373] [Entire Act] State of Uttar Pradesh - Subsection Section 373(2) in Uttar Pradesh Municipal Corporation Act, 1959 (2)[The said member] [Substituted by U.P. Act 24 of 1972.] shall be a Civil Judicial Officer not below the rank of a District Judge.[* * *] [Proviso omitted by U.P. Act 24 of 1972.]
