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 158] [Entire Act] State of Uttar Pradesh - Subsection Section 158(2) in U.P. Revenue Code Rules, 2016 (2)A copy of R.C. Form-41 shall also be served on the defaulter and the factum of attachment shall also be announced by beat of drum on the spot.
