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 15A] [Entire Act] State of Uttar Pradesh - Subsection Section 15A(a) in The U.P. Debt Redemption Rules, 1941 (a)the land revenue nominal or actual (without deducting the remission for the fall in prices) payable by the agriculturist judgement-debtor is less than rupees five thousand, and
