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 147] [Entire Act] State of Uttar Pradesh - Subsection Section 147(1) in U.P. Revenue Code Rules, 2016 (1)The movable properties of the defaulter may be attached under section 172, except those specified in subsection (2) thereof or sections 60 and 61 of the Code of Civil Procedure, 1908.
