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 182] [Entire Act] State of Uttar Pradesh - Subsection Section 182(1) in U.P. Revenue Code, 2006 (1)Every process of attachment of any immovable property under Section 174 or Section 177, or for lease of any land under Section 175 shall be issued by the Collector.
