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 306A] [Entire Act] State of Uttar Pradesh - Subsection Section 306A(a) in U.P. Zamindari Abolition and Land Reforms Rules, 1952 (a)By land revenue money order:(i)land revenue and cesses;(ii)canal dues, i.e. owner's and occupier's rates.(iii)Talbana relating to the above items:
