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 152] [Entire Act] State of Uttar Pradesh - Subsection Section 152(b) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961 (b)if he has reasonable grounds for believing that the building contains property which is liable to seizure under the warrant; and
