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 172] [Entire Act] State of Uttar Pradesh - Subsection Section 172(e) in U.P. Revenue Code Rules, 2016 (e)That the amount of purchase money is equal to or is more than the reserve price or the amount of arrears specified in the sale proclamation;
