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 124] [Entire Act] State of Uttar Pradesh - Subsection Section 124(2) in U.P. Revenue Code Rules, 2016 (2)Before such attestation, the revenue officer concerned shall satisfy himself that:-(a)the provisions of rule 119 to rule 123 have been fully complied with; and(b)the land let out has not been reserved for any planned use.
