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 3] [Entire Act] State of Uttarakhand - Subsection Section 3(g) in Uttarakhand Ground Water (Regulation and Control of Development and Management) Act, 2016 (g)"Municipalities" means an institution of self Government constituted under Article 243-Q of the Constitution of India;
