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 113] [Entire Act] State of Uttar Pradesh - Subsection Section 113(1) in U.P. Revenue Code Rules, 2016 (1)An asami desirous of surrendering his holding shall send a notice to his land holder (Gram Panchayat or the tenure-holder) intimating his intention to do so, and by giving to the land holder, the possession of such holding.
