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 151] [Entire Act] State of Uttar Pradesh - Subsection Section 151(3) in U.P. Revenue Code Rules, 2016 (3)If the revenue officer (other than the Sub-Divisional Officer) is deputed to hold and conduct the sale, the name and designation of such officer shall be endorsed on the sale proclamation.
