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 71 in The General Rules (Civil), 1957 71. Commissioner's responsibilities. - A Commissioner shall in his report always give reasons or data on which he bases his opinion.A Commissioner shall not issue copy of any map or report prepared by him or of evidence taken by him or of any portion thereof to any party.
