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 113] [Entire Act] State of Uttar Pradesh - Subsection Section 113(3) in U.P. Revenue Code Rules, 2016 (3)The notice of surrender by an asami may be sent personally or by registered post and it shall contain the particulars of the holding sought to be surrendered.
