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 172] [Entire Act] State of Uttar Pradesh - Subsection Section 172(c) in U.P. Revenue Code Rules, 2016 (c)That the property belonging to Scheduled Caste or Scheduled Tribe was sold by public auction and no application under section 191 was made, within a period of 30 days, from the date of such sale;
