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 235] [Entire Act] State of Uttar Pradesh - Subsection Section 235(4) in U.P. Zamindari Abolition and Land Reforms Rules, 1952 (4)A register in Z.A. Form 67 shall be maintained by District Officer for the record of certificates of recovery of land revenue issued to and received from other districts.
