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 179 in U.P. Revenue Code, 2006 179. Procedure of recovery. - For the purposes of collection of land revenue or other dues recoverable as arrears or land revenue, in accordance with this Chapter, the Recovery Officer shall follow such procedure as may be, prescribed.
