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 3] [Section 13D] [Entire Act] State of Uttar Pradesh - Subsection Section 13D(g) in The U.P. Municipalities Act, 1916 (g)is in arrears in the payment of Municipal Tax or other dues in excess of one year's demand to which Section 166 applies; or
