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 178] [Entire Act] State of Uttar Pradesh - Subsection Section 178(2) in U.P. Revenue Code, 2006 (2)Nothing in this section shall authorise the Collector to remove from the possession or custody of property of any person to whom the defaulter has not present a right to remove.
