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 214J] [Entire Act] State of Uttar Pradesh - Subsection Section 214J(5) in U.P. Zamindari Abolition and Land Reforms Rules, 1952 (5)Notwithstanding anything in the foregoing provisions the issue of determination of shares under sub-rule (2) shall be decided by the S.D O. or the Tahsildar.
