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 135] [Entire Act] State of Uttar Pradesh - Subsection Section 135(3) in U.P. Revenue Code Rules, 2016 (3)The provisions of rule 136 shall apply to an agricultural calamity of Class I whereas those of rule 137 shall apply to an agricultural calamity of Class II.
