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 96] [Entire Act] State of Uttar Pradesh - Subsection Section 96(2) in U.P. Revenue Code Rules, 2016 (2)If the application under section 90 is granted, the State Government shall also inform the Collector of the district where the land under reference is situate.
