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 4] [Entire Act] State of Uttar Pradesh - Subsection Section 4(4) in The U.P. Debt Redemption Rules, 1941 (4)The Collector shall see that the area of the land determined under sub-rule (3) is as far as possible compact, and is situated in a village in or near which the judgement-debtor resides.
