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 2] [Section 2] [Entire Act] State of Uttar Pradesh - Subsection Section 2(9) in The U.P. Municipalities Act, 1916 (9)[ "Municipality" means an institution of self-Government] [Substituted by U.P. Act No. 12 of 1994.] [referred to in clause (e) of Article 243-P of the Constitution] [Substituted by U.P. Act No. 26 of 1995.];
