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 71] [Entire Act] State of Uttar Pradesh - Subsection Section 71(2) in U.P. Revenue Code Rules, 2016 (2)The Chairman shall promptly comply with the above direction and shall inform the Samiti at its next meeting.
