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 187 in U.P. Revenue Code Rules, 2016 187. Expert evidence when barred. (Section 233). - In mutation proceedings referred to in sections 33 to 35, no request for producing expert evidence shall be entertained by any revenue Court or revenue officer, unless for reasons to be recorded, such Court or officer otherwise directs.
