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(3) in U.P. Revenue Code Rules, 2016 (3)Every such lease shall be executed in R.C. Form- 42 in the manner specified in section 175 and during the currency of such lease; the lessee shall be bound to pay the land revenue in respect of such land.
