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 220] [Entire Act] State of Uttar Pradesh - Subsection Section 220(1) in The U.P. Land Revenue Act, 1901 (1)The Board may review, and may rescind, alter or confirm any order made by itself or by any of its members in the course of [business connected with settlement] [Substituted by U.P. Act No. 12 of 1922.].
