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 1] [Section 220] [Entire Act] State of Uttar Pradesh - Subsection Section 220(3) in The U.P. Land Revenue Act, 1901 (3)Members not empowered to alter each other's orders. - A single member vested with all or any of the powers of tire Board shall not have power to alter or reverse a decree or order passed by tire Board or by any member other than himself.
