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 58] [Entire Act] State of Uttar Pradesh - Subsection Section 58(1) in U.P. Revenue Code, 2006 (1)Where any dispute arises in respect of any property referred in Section 54 or Section 56 or Section 57 or in respect of any right to such property, such dispute shall be decided by the Collector.
