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 85] [Entire Act] State of Uttar Pradesh - Subsection Section 85(3) in U.P. Revenue Code, 2006 (3)A decree for ejectment under this section may direct payment of damages equivalent to the cost of works which may be required to restore the land to its original condition.
