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 193B] [Entire Act] State of Uttar Pradesh - Subsection Section 193B(a) in U.P. Zamindari Abolition and Land Reforms Rules, 1952 (a)in case where the rent payable is not fixed or where it is payable in kind-an amount equivalent to double the amount computed at hereditary rates applicable.
