Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Uttar Pradesh - Subsection

Section 36(3) in The U.P. Municipalities Act, 1916

(3)The District Magistrate shall forthwith report to the [Prescribed Authority] [Substituted by U.P. Act No. 7 of 1949.] every case in which he uses the powers conferred on him by this section.Municipal members