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 126] [Entire Act] State of Uttar Pradesh - Subsection Section 126(1) in U.P. Revenue Code Rules, 2016 (1)The Collector may on his own motion and shall on the application of any person aggrieved by the allotment made under section 125, inquire into the irregularity of such allotment.
