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 143] [Entire Act] State of Uttar Pradesh - Subsection Section 143(b) in U.P. Revenue Code Rules, 2016 (b)regarding the arrears of land revenue, even if it is due in respect of one or more Khata Khataunis.
