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 205F] [Entire Act] State of Uttar Pradesh - Subsection Section 205F(i) in U.P. Zamindari Abolition and Land Reforms Rules, 1952 (i)by demarcation of village boundaries, re-survey, map-correction and preparation of record-of rights in land by the record staff;
