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 157A] [Entire Act] State of Uttar Pradesh - Subsection Section 157A(2) in The U.P. Zamindari Abolition and Land Reforms Act, 1950 (2)The Collector shall, on an application made in that behalf in the prescribed manner, make such inquiry as may be prescribed.]
