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 178] [Entire Act] State of Uttar Pradesh - Subsection Section 178(10) in U.P. Revenue Code, 2006 (10)As soon as the arrears are discharged under sub-section (9) or otherwise, the Collector shall restore the property to the defaulter.
