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 333A] [Entire Act] State of Uttar Pradesh - Subsection Section 333A(vi) in The U.P. Municipalities Act, 1916 (vi)all legal proceedings commenced by or against the Nagar-Panchayat and pending on the date immediately preceding the said date, shall be continued by or against the Municipal Council;
