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 2] [Entire Act] State of Uttar Pradesh - Subsection Section 2(5A) in The U.P. Municipalities Act, 1916 (5A)[ "Director" means the Director of Local Bodies, Uttar Pradesh appointed under Section 31-B;] [Inserted by U.P. Act No. 41 of 1976.]
