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 309 in U.P. Zamindari Abolition and Land Reforms Rules, 1952 309. If the Registrar refuses to register the farm he shall communicate the fact with reasons to the applicant and shall send a copy of his order to the Collector for information.
