Legal Document View

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
[Cites 0, Cited by 0] [Section 329(2)] [Section 329] [Entire Act]

State of Uttar Pradesh - Subsection

Section 329(2)(b) in Uttar Pradesh Municipal Corporation Act, 1959

(b)the Municipal Commissioner has failed for twenty-one days after receipt of the notice of completion to intimate his refusal of the said permission: