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 160] [Entire Act] State of Uttar Pradesh - Subsection Section 160(2) in U.P. Revenue Code Rules, 2016 (2)The period of lease (which shall not exceed ten years) shall be decided by the Collector or the Assistant Collector authorised by the Collector, keeping in view the amount of arrears and the area of the land.
