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 161] [Entire Act] State of Uttar Pradesh - Subsection Section 161(3) in U.P. Revenue Code Rules, 2016 (3)Every proclamation of sale under this rule shall be issued in R.C. Form-43 and shall contain particulars specified in section 184.Attachment and sale of other immovable property of the defaulter
