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(3) in The U.P. Municipalities Act, 1916 (3)A meeting may be adjourned until the next or any subsequent day, and an adjourned meeting may be further adjourned in the like manner.
