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 56] [Entire Act] State of Uttar Pradesh - Subsection Section 56(3) in U.P. Revenue Code Rules, 2016 (3)The Tahsildar shall satisfy himself after expiry of the period of partal of Kharif and Rabi that, each Lekhpal has submitted such reports.
