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 181] [Entire Act] State of Uttar Pradesh - Subsection Section 181(2) in U.P. Revenue Code, 2006 (2)Where any person has become surety for the amount due from the defaulter he may be proceeded against under this Chapter as if be were himself the defaulter.Attachment and sale of immovable properties
