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 86] [Entire Act] State of Uttar Pradesh - Subsection Section 86(4) in The U.P. Municipalities Act, 1916 (4)Every meeting shall be held at the municipal office (if any) or other convenient place of which notice has been duly given.
