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 147] [Entire Act] State of Uttar Pradesh - Subsection Section 147(2) in U.P. Revenue Code Rules, 2016 (2)Every process of attachment under the said section shall be issued by the Sub-Divisional Officer in R.C. Form-38 and unless otherwise directed shall be executed by a Collection Amin authorised for the purpose.
