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] [Entire Act] State of Uttar Pradesh - Section Section 14 in The U.P. Debt Relief Rules, 1977 14. Adjournment [Sections 8 (2), 19 (2) and 23 (2)]. - The Tahsildar, the Debt Settlement Officer or the Appellate Officer may adjourn, to any other date, the hearing of any case or proceedings pending before him under the Act.
