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 40] [Entire Act] State of Uttar Pradesh - Subsection Section 40(c) in The U.P. Zamindari Abolition and Land Reforms Act, 1950 (c)land revenue payable by the intermediary in the previous agricultural year in respect of his share or interests in the mahals aforesaid;
