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 146] [Entire Act] State of Uttar Pradesh - Subsection Section 146(a) in U.P. Revenue Code, 2006 (a)that any property, tree or crops standing on the land in dispute is in danger of being wasted, damaged or alienated by any party to the suit; or
