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] [Entire Act] State of Uttar Pradesh - Section Section 193H in U.P. Zamindari Abolition and Land Reforms Rules, 1952 193H. The Compensation Officer shall also maintain a register in Z. A. Form 116 in two parts, part I for payments made in cash and Part II for payments made by adjustment.
