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 261] [Entire Act] State of Uttar Pradesh - Subsection Section 261(a) in U.P. Zamindari Abolition and Land Reforms Rules, 1952 (a)if the defaulter furnishes such security as appears to the officer to be sufficient order that it be left in the custody of the defaulter; or
