Legal Document View

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
[Cites 0, Cited by 0] [Section 114(4)] [Section 114] [Entire Act]

State of Uttar Pradesh - Subsection

Section 114(4)(ii) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(ii)For the Court of Collector, Additional Collector, Assistant Collector First Class (excluding Tahsildar), Settlement Officer Consolidation, Deputy Director of Consolidation, and all the Civil Courts at District headquarters excluding High Court..................Rs. 225.