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 272] [Entire Act] State of Uttar Pradesh - Subsection Section 272(2) in The General Rules (Criminal), 1977 (2)a revenue-defaulter detained in custody under Section 148 of the U. P Land Revenue Act (III of 1901): and
