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 183] [Entire Act] State of Uttar Pradesh - Subsection Section 183(3) in U.P. Zamindari Abolition and Land Reforms Rules, 1952 (3)The application shall be signed and verified in the manner laid down for verification and signing of plaints in the Code of Civil Procedure, 1908.
