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 174 in U.P. Revenue Code Rules, 2016 174. Purchaser not to contravene (Section 89). - Before confirming an auction sale under rule 172 or rule 173, the Collector or the Commissioner, as the case may be, shall satisfy himself that the purchaser of land does not contravene the provisions of section 89.
