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 28] [Entire Act] State of Uttar Pradesh - Subsection Section 28(7) in U.P. Revenue Code Rules, 2016 (7)All the objections which have not been decided on the basis of conciliation shall be forwarded to the Sub Divisional Officer who shall decide the same after affording opportunity of hearing to the parties concerned.
