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 242] [Entire Act] State of Uttar Pradesh - Subsection Section 242(3) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961 (3)The prescribed authority in confirming a bye-law, or the State Government in confirming a regulation, may make any change in its form that appears necessary.
