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 198] [Entire Act] State of Uttar Pradesh - Subsection Section 198(i) in U.P. Zamindari Abolition and Land Reforms Rules, 1952 (i)The Collector shall, on application mentioned in Rule 197 being filed before him, make an enquiry to satisfy himself that-
