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 97] [Entire Act] State of Uttar Pradesh - Subsection Section 97(3) in U.P. Revenue Code Rules, 2016 (3)After hearing the parties and making such further inquiry as he considers necessary, the Assistant Collector shall pass suitable orders, and if necessary, direct the correction of records accordingly.
