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 112] [Entire Act] State of Uttar Pradesh - Subsection Section 112(3) in U.P. Revenue Code Rules, 2016 (3)The Chairman shall obtain delivery of possession of the land from the applicant and send his report to the Tahsildar along with the notice referred to in sub-rule (2).
