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 65] [Entire Act] State of Uttar Pradesh - Subsection Section 65(1) in U.P. Revenue Code Rules, 2016 (1)The Collector may, of his own motion and shall, on the application of any person aggrieved by any order of allotment under rule 61 or 62 proceed to make an inquiry in the manner given hereunder.
