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 52] [Entire Act] State of Uttar Pradesh - Subsection Section 52(3) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual (3)The Collector on the application of any party or otherwise may pass suitable interim orders at any time before the final disposal of the case.
