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 206 in U.P. Zamindari Abolition and Land Reforms Rules, 1952 206. The following rules are applicable to the payment of land revenue and shall, as far as may be, apply to the payment of every sum recoverable as arrears of land revenue.
