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] [Entire Act] State of Uttar Pradesh - Section Section 50 in U.P. Revenue Code, 2006 50. Finalisation of record of rights. - After the revision of map or records in accordance with Section 49, the Assistant Record Officer shall confirm or amend the record of rights (khatauni) under his dated signature.
