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 20] [Entire Act] State of Uttar Pradesh - Subsection Section 20(2) in U.P. Revenue Code, 2006 (2)The boundary marks shall, subject to the provisions hereinafter contained in this Chapter be of such specifications and shall be constructed and maintained in such manner as may be prescribed.
