Legal Document View

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
[Cites 0, Cited by 0] [Section 52A(8)] [Section 52A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 52A(8)(a) in U.P Consolidation of Holdings Act, 1953

(a)if no objections are filed within the time specified in sub-section (6); or