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] [Entire Act] State of Uttar Pradesh - Section Section 157 in U.P. Revenue Code Rules, 2016 157. Discharge of Bank's Liability (Section 173). - Every payment made by the Branch Manager under rule 155 and the delivery of goods sold to the purchaser under rule 156 shall operate as a valid discharge of the Bank's liability to the defaulter.Attachment of Land for which arrear is due
