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 49 in U.P. Revenue Code Rules, 2016 49. Disposal of application (Section 57). - The Collector or the Competent Authority shall hold an inquiry about the suitability of the proposed plantation and the genuineness of the applicants' desire, and thereafter he may grant or reject the request with speaking order.
