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(3) in U.P. Revenue Code Rules, 2016 (3)While making the order of restoration, the Collector shall further direct that the amount realised from the lease (after deducting the expenses of such lease and the arrears of land revenue) shall be refunded to the claimant.
