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 159 in U.P. Revenue Code Rules, 2016 159. Disposal of objection Sections 174 and 183). - If any objection is filed against attachment made under rule 158, the same shall be disposed of promptly by the attaching officer.Lease or Sale of Land for which arrear is due
