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 9] [Entire Act] State of Uttar Pradesh - Subsection Section 9(1) in The U.P. Debt Relief Rules, 1977 (1)Every appeal under Section 8 (1) shall be filed before the Appellate Officer within a period of thirty days from the date of the order of the Tahsildar.
