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 176] [Entire Act] State of Uttar Pradesh - Subsection Section 176(2) in U.P. Revenue Code Rules, 2016 (2)When an immovable property is sold in lots in accordance with section 184(2), the sale certificate shall be issued to the auction purchaser of each lot.
