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 117] [Entire Act] State of Uttar Pradesh - Subsection Section 117(4) in U.P. Revenue Code Rules, 2016 (4)If no claimant appears within the said period, the Collector shall declare the land to have been abandoned, and deliver possession to the Bhumi Prabandhak Samiti and shall also direct for the correction of the record of rights accordingly.
