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 148] [Entire Act] State of Uttar Pradesh - Subsection Section 148(1) in U.P. Revenue Code Rules, 2016 (1)A list of movable properties so attached shall be prepared on the spot which shall be signed by the attaching officer and two witnesses.
