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 171E in U.P. Zamindari Abolition and Land Reforms Rules, 1952 171E. The action taken under Section 187-A shall not relieve the bhumidhar or sirdar of his liability to pay the land revenue of the land so settled with the asami.]
