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 3] [Section 48] [Entire Act] State of Uttar Pradesh - Subsection Section 48(2) in U.P Consolidation of Holdings Act, 1953 (2)Powers under sub-section (1) may be exercised by the Director of Consolidation also on a reference under sub-section (3).
