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 171] [Entire Act] State of Uttar Pradesh - Subsection Section 171(3) in U.P. Revenue Code Rules, 2016 (3)If an auction sale is set aside under this rule, the auction purchaser shall be entitled to receive back the amount specified in section 197.
