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 114] [Entire Act] State of Uttar Pradesh - Subsection Section 114(3) in U.P. Revenue Code Rules, 2016 (3)On receipt of the report of the Lekhpal under sub-rule (1) or on facts otherwise coming to his knowledge, the Collector shall call for a report from the Tahsildar regarding the acts of omission and commission specified in section 122(1).
