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 152 in U.P. Revenue Code, 2006 152. Dues recoverable as arrear of land revenue. - Arrears of rent or any other sum due from a Government lessee may be recovered as an arrear of land revenue.
