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] [Entire Act] State of Uttar Pradesh - Section Section 10 in THE UTTAR PRADESH RECOVERY OF DAMAGES TO PUBLIC AND PRIVATE PROPERTY ACT, 2020 10. Cause of action to claim public and private property damage to property The cause of action for initiating steps would be acts causing damage to public and private property.
