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] [Entire Act] State of Uttar Pradesh - Section Section 76 in Uttar Pradesh Municipal Corporation Act, 1959 76. Communication order. - The District Judge shall after pronouncing his orders made under Sections 69 and 70 send a copy thereof to the State Government.
