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 69A] [Entire Act] State of Uttar Pradesh - Subsection Section 69A(2) in U.P. Consolidation of Holdings Rules, 1954 (2)The record pertaining to the urban area shall not be final or conclusive and shall be based on the entries in the last record-of-rights available for that area.
