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 122] [Entire Act] State of Uttar Pradesh - Subsection Section 122(2) in U.P. Revenue Code, 2006 (2)Where the Collector has taken possession of any land under subsection (1), he may let it out on behalf of the bhumidhar for a period of one agricultural year at a time in the manner prescribed.
