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 10] [Entire Act] State of Uttar Pradesh - Subsection Section 10(i) in The U.P. Government Estates Thekedari Abolition Act, 1958 (i)any sum which was payable in the previous agricultural year by the lessee on account of rent, cesses or other dues in respect of land included in the lease;
