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 533] [Entire Act] State of Uttar Pradesh - Subsection Section 533(4) in The General Rules (Civil), 1957 (4)All water, running or standing shall be indicated in blue ; land or building in dispute shall be shaded red; and all writing on the map shall be so made as to be read when the map is held with the north-side uppermost.
