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 196] [Entire Act] State of Uttar Pradesh - Subsection Section 196(d) in The U.P. Municipalities Act, 1916 (d)after giving not less than two months notice to the occupier, relinquish an undertaking under clause (c).
