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 99] [Entire Act] State of Uttar Pradesh - Subsection Section 99(7) in U.P. Revenue Code Rules, 2016 (7)The applicant may file objection against the report submitted by the inquiry officer within the period of seven days from the date of receipt of the copy of the report.
