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 190] [Entire Act] State of Uttar Pradesh - Subsection Section 190(1) in U.P. Revenue Code Rules, 2016 (1)No outer door of a dwelling house shall be broken open by any revenue officer for carrying out the duties under the Code, unless such dwelling house is in occupancy of a defaulter and he refuses to open such door after due warning.
