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(5) in U.P. Revenue Code, 2006 (5)The provision of Rules 2 to 4 of Order XL contained in the First Schedule to the Code of Civil Procedure, 1908 shall mutatis mutandis apply in relation to a receiver appointed under this section.
