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 158] [Entire Act] State of Uttar Pradesh - Subsection Section 158(3) in U.P. Revenue Code Rules, 2016 (3)If the defaulter pays the amount of arrear including the cost of the process of attachment, the property attached shall stand released.
