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 3 in The Bengal Government Indemnity Regulation, 1822 3. to 35. [Preamble: Repeals; Public sale of lands for: Arrears of revenue] - Repealed by Act XII of 1841.
