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 151] [Entire Act] State of Uttar Pradesh - Subsection Section 151(2) in U.P. Revenue Code Rules, 2016 (2)A copy of the sale proclamation shall be pasted on the notice board of the Tahsil concerned, and another copy shall be served on the defaulter at least seven days before the date of the intended sale.
