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 7 in The U.P. Debt Relief Act, 1977 7. Finality of Tahsildar's order. - Every order of the Tahsildar under Section 6 shall, subject to appeal under Section 8, be final and shall not be called in question in any court
