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 111] [Entire Act] State of Uttar Pradesh - Subsection Section 111(f) in U.P. Zamindari Abolition and Land Reforms Rules, 1952 (f)to attend to all matters pertaining to litigation of [Gaon Sabha] [Substituted by Notification No. 5846/I-A-270-61.] in respect of their functions under this Act].
