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(5) in U.P. Revenue Code Rules, 2016 (5)If only part of the holding has been surrendered, the Tahsildar shall apportion the land revenue and direct the correction of the record of rights accordingly.
