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 256 in U.P. Zamindari Abolition and Land Reforms Rules, 1952 256. When it is necessary to enter dwelling house for the purpose of making an attachment, the previsions of Section 62 of the Code of Civil Procedure, 1908, shall be observed.
