Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 294A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 294A(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(1)The writ of demand or the citation to appear shall be issued under the signatures of the Chairman of the Committee after he is satisfied of the existence of the amount of arrears, in Z.A. Form 68-A or 69-A, as the case may be.