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 100] [Entire Act] State of Uttar Pradesh - Subsection Section 100(3) in U.P. Zamindari Abolition and Land Reforms Rules, 1952 (3)Application under Section 107 or 111 shall bear, a court-fee stamp of [rupee one] [Substituted by Notification No. 558-RS/I-A-342-D-57, dated 16.02.1959.] only.
