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 72] [Entire Act] State of Uttar Pradesh - Subsection Section 72(2) in U.P. Revenue Code, 2006 (2)The Collector may, on such terms and conditions and in such manner as may be prescribed, appoint not more than two Penal Lawyers (Revenue) for every tahsil.
