Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(a) in The U.P. Government Estates Thekedari Abolition Rules, 1960

(a)The Collector or an officer appointed by him in this behalf, shall not ordinarily enter into any building for the purpose of seizing and taking possession of books, accounts and other documents referred to in Section 6 before sunrise and after sunset.