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 41(2)] [Section 41] [Entire Act] State of Uttar Pradesh - Subsection Section 41(2)(a) in U.P. Zamindari Abolition and Land Reforms Rules, 1952 (a)the gross assets shall be computed according to the provisions of Section 39 for land included in the holding of such intermediaries :