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 36] [Entire Act] State of Uttar Pradesh - Subsection Section 36(7) in U.P. Revenue Code Rules, 2016 (7)The Revenue Inspector may correct any undisputed error or omission in the Record of Rights (Khatauni) or Khasra after making such inquiry in the manner contained in the Land Record Manual.Contents of Kisan Bahi
