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 338 in U.P. Zamindari Abolition and Land Reforms Rules, 1952 338. [ [Substituted by Notification No. 1827/I-A-3613-59, dated 27.04.1963.] The suit applications and other proceedings specified in Appendix III shall be instituted within the time specified therein for them, respectively.]
