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 36] [Entire Act] State of Uttar Pradesh - Subsection Section 36(2) in The U.P. Municipalities Act, 1916 (2)If the expense is not so paid, the District Magistrate may make an order directing the person having the custody of the Municipal fund to pay the expense from such fund.
