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 129A] [Entire Act] State of Uttar Pradesh - Subsection Section 129A(e) in The U.P. Municipalities Act, 1916 (e)buildings and land vested in the Union of India, except where provisions of clause (2) of Article 285 of the Constitution of India, apply;
