Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Uttar Pradesh - Subsection

Section 65(5) in U.P. Revenue Code Rules, 2016

(5)If the Collector is prima facie satisfied that the applicant is an aggrieved person, he shall call upon all persons interested in the order of allotment to appear and present their case before him by filing counter affidavit within three weeks from the date of service of notice. The further time for filing the counter affidavit may be granted by the Collector on the sufficient grounds shown for the purpose.