Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 145 in U.P. Revenue Code Rules, 2016

145. Detention of the defaulter (Section 171).

- The defaulter may be detained in the Tahsil lock-up, but if there is no such lock-up, he may be sent in custody to the Civil Prison of the district with a warrant to the Jailor specifying therein the date of commitment, the period of detention and the amount (including the cost of detention) on payment of which he shall be released.