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 205OO] [Entire Act] State of Uttar Pradesh - Subsection Section 205OO(a) in U.P. Zamindari Abolition and Land Reforms Rules, 1952 (a)perpetual muafis held subject to the fulfillment of certain conditions, as for instance, that income be devoted to certain specific purposes; and
