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 96] [Entire Act] State of Uttar Pradesh - Subsection Section 96(1) in U.P. Revenue Code Rules, 2016 (1)On receipt of the application under rule 95, the State Government may make such inquiry as may be considered necessary, before granting or rejecting the application.
