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 129 in U.P. Revenue Code Rules, 2016 129. Remission by State Government [Section 140(2)]. - Where a Court allows remission of rent under section 140(1), consequential remission in land revenue may be granted by the State Government in the same proportion.
