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 31 in The General Rules (Civil), 1957 31. Valuation to be noted on petitions. - In every petition on which an appealable order may be passed by the court, the petitioner shall give the value of the subject-matter affected by the petition.
