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 136] [Entire Act] State of Uttar Pradesh - Subsection Section 136(6) in U.P. Revenue Code Rules, 2016 (6)A register in R.C. Form-34 showing the holdings, in respect of which relief is sanctioned on account of the agricultural calamities of Class-I, shall be maintained at the Tahsil.
