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 18(2)] [Section 18] [Entire Act] State of Uttar Pradesh - Subsection Section 18(2)(g) in The U.P. Government Estates Thekedari Abolition Act, 1958 (g)the time within which applications may be presented under this Act in cases for which no specific provision in that behalf has been made herein;