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 176] [Entire Act] State of Uttar Pradesh - Subsection Section 176(1) in U.P. Revenue Code Rules, 2016 (1)When the sale of an immovable property has been confirmed, under section 194, a certificate of sale shall be issued by the Collector in R.C. Form-44 to the person who was declared purchaser at the auction sale.
