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 182] [Entire Act] State of Uttar Pradesh - Subsection Section 182(2) in U.P. Revenue Code, 2006 (2)Every such attachment shall be effected in the manner prescribed in Order XXI, Rule 54 of the First Schedule to the Code of Civil Procedure, 1908.
