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 182] [Entire Act] State of Uttar Pradesh - Subsection Section 182(b) in The U.P. Municipalities Act, 1916 (b)within one month of the receipt of a report that it has been completed or, in default of such report, any time after completion.
