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 1] [Entire Act] State of Uttar Pradesh - Section Section 12A in The U.P. Municipalities Act, 1916 12A. [ Election of members. - The members of a municipality shall be elected on the basis of adult suffrage in accordance with the provisions of this Act.] [Substituted by U.P. Act No. 12 of 1994.]
