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 383] [Entire Act] State of Uttar Pradesh - Subsection Section 383(2) in Uttar Pradesh Municipal Corporation Act, 1959 (2)A Master Plan shall be revised at the, end of every 10 years and may be revised earlier if the Corporation so thinks fit.
