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 115] [Entire Act] State of Uttar Pradesh - Subsection Section 115(4) in U.P. Revenue Code, 2006 (4)Any person aggrieved by all order rejecting his claim under sub-section (3) may, within one year from the date of communication of such order to him, file a suit for declaration of his rights under Section 144.
