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 1] [Section 37] [Entire Act] State of Uttar Pradesh - Subsection Section 37(2) in The U.P. Land Revenue Act, 1901 (2)Such fees shall be levied from the person in whose favour the mutation is made [* * *] [Omitted by U.P. Act No. 11 of 1941.].
