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 282] [Entire Act] State of Uttar Pradesh - Subsection Section 282(1) in The U.P. Zamindari Abolition and Land Reforms Act, 1950 (1)The Collector may, whether the defaulter has been arrested or not, attach and sell his moveable property.
