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 160] [Entire Act] State of Uttar Pradesh - Subsection Section 160(5) in U.P. Revenue Code Rules, 2016 (5)After the expiry or the cancellation of the lease, as the case may be, the land shall be restored to the defaulter or to his legal representatives in accordance with section 175(4).
