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 52A] [Entire Act] State of Uttar Pradesh - Subsection Section 52A(6) in U.P Consolidation of Holdings Act, 1953 (6)Any person affected by the draft plan may, within 15 days from the date of such publication, file an objection in writing before the Consolidation Officer.
