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 83] [Entire Act] State of Uttar Pradesh - Subsection Section 83(2) in Uttar Pradesh Municipal Corporation Act, 1959 (2)The removal shall be made by notification in the Official Gazette and shall become effective from the date of publication of such notification.
