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 132] [Entire Act] State of Uttar Pradesh - Subsection Section 132(2) in U.P. Revenue Code, 2006 (2)The Court executing the decree may, on the application of any party, determine the value of the crops or tree and the compensation payable by the judgment debtor under the provisions of sub-section (1).
