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 159 in U.P. Zamindari Abolition and Land Reforms Rules, 1952 159. Any order for sale made by the Court under Sub-section (1) of Section 178 shall be deemed to be a decree within the meaning of Section 2 of the Code of Civil Procedure.
