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 178] [Entire Act] State of Uttar Pradesh - Subsection Section 178(6) in U.P. Revenue Code, 2006 (6)The receiver shall function subject to the control of Collector and furnish such information, returns or statements as the Collector may deem fit.
