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 22] [Entire Act] State of Uttar Pradesh - Subsection Section 22(16) in U.P. Revenue Code Rules, 2016 (16)The Sub-Divisional Officer shall make an endeavor to conclude the proceeding within the period specified in section 24(3) and if the proceeding is not concluded within such period the reason for the same shall be recorded.
