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 268] [Entire Act] State of Uttar Pradesh - Subsection Section 268(3) in The U.P. Zamindari Abolition and Land Reforms Act, 1950 (3)[ The State Government may likewise remit or suspend for any period the rent payable by an asami to a [Gaon Sabha] [Added by U.P. Act No. 20 of 1954.].]
