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 122] [Entire Act] State of Uttar Pradesh - Subsection Section 122(4) in U.P. Revenue Code, 2006 (4)Where no claim is preferred under sub-section (7) or if any claim is preferred but is disallowed, the Collector shall make an order declaring the holding abandoned.
