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 171] [Entire Act] State of Uttar Pradesh - Subsection Section 171(2) in U.P. Revenue Code Rules, 2016 (2)In every such application, the grounds on which the auction sale is sought to be set aside should be clearly specified and all interested persons should be impleaded as parties.
