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 163] [Entire Act] State of Uttar Pradesh - Subsection Section 163(1) in U.P. Revenue Code, 2006 (1)The land revenue assessed on any holding shall be the first charge on such holding, and also on trees or building standing thereon or the rents, profits or produce thereof.
