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] [Entire Act] State of Uttar Pradesh - Section Section 42 in U.P. Revenue Code Rules, 2016 42. Recovery of Costs (Section 48). - The actual cost of erection of boundary marks, if certified by the Record Officer may be recovered from the defaulting Gram Panchayats or the bhumidhars concerned under section 48 as arrears of land revenue.
