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 192] [Entire Act] State of Uttar Pradesh - Subsection Section 192(3) in U.P. Revenue Code, 2006 (3)Where a person has applied for setting aside the sale under this section, he shall not be entitled to make or prosecute an application under Section 193.