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 115] [Entire Act] State of Uttar Pradesh - Subsection Section 115(3) in U.P. Revenue Code, 2006 (3)If within three years of the date on which the Sub-Divisional Officer takes possession of the land any claimant applies for the land restored to him, the Sub-Divisional Officer may, after such inquiry as he thinks fit, allow or reject his claim.
