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 142] [Entire Act] State of Uttar Pradesh - Subsection Section 142(2) in U.P. Revenue Code Rules, 2016 (2)With the prior sanction of the Collector, the writ of demand may also be served on the defaulter by registered post.
