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] [Entire Act] State of Uttar Pradesh - Section Section 167 in U.P. Revenue Code, 2006 167. Defaulters. - Any land revenue due and not paid on or before the date specified in Section 165 becomes there from an arrear and the persons liable for its payment shall become defaulters.
